Section 169 in The Rajasthan Law And Judicial Department Manual, 1952
169. Legal RemembrancerÂ’s power to write off costs.
- If the Legal Remembrancer, after such inquiry, if any, as he may consider necessary, is satisfied that every available measure has been taken towards the execution of decree, be may report the fact to the Government for orders with his own remarks and the Government may pass such order as it may think fit.
