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State of Rajasthan - Section

Section 423 in The General Rules (Civil), 1986

423. Scrutiny of the Amins statement work.

- The Officer-in-charge shall satisfy himself that there has been no avoidable delay in executing a process and that Amin in his tour has taken the shortest route.Officer-in-charge shall report to the District Judge if he finds any irregularity or unnecessary delay in execution of process by any Amin.