Section 110 in The Rajasthan Law And Judicial Department Manual, 1952
110. Procedure where orders direct compromise.
- Where the orders under rule 109 direct the Collector to compromise the claim of a notice-giver, the Collector shall either himself or through the officer-in-charge open negotiations for compromise with the notice-giver. But it should be borne in mind that negotiations should, as far as possible, be carried on verbally and "without prejudice" to the pleadings of Government in the event of a suit being filed and on the distinct understanding that any arrangement agreed upon will be subject to the sanction of Government.B. - Proceedings Subsequent to the Institution of Suits.
