132. Representation of Government in a revenue case before the High Court.
- If a District Officer of a Head of a Department thinks it desirable that Government should be represented in any application or reference in a revenue case before the High Court, he shall at once send a letter to the Legal Remembrancer, Assam, giving a short statement of the facts of the case and his reasons for the requisition. On receipt of the letter the Legal Remembrancer shall ask the Senior Government Advocate to cause appearance to be entered on behalf of the Government unless, after consultation with the Revenue Department, he thinks that it is inadvisable that Government should be represented.
