Section 4 in Jammu and Kashmir Tenancy Rules, 1970
4. Statements and pleadings to be brief
- The statements and pleadings made by or on behalf of parties to a revenue proceeding before a Revenue Officer, whether oral or written, shall be as brief as the nature of the case admits and shall be confined as much as possible to a simple and concise narrative of the facts which the party by whom or on whose behalf the statement or pleading is made believes to be material to the case and which he either admits or believes that he will be able to prove.
