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State of Uttar Pradesh - Section

Section 261 in The General Rules (Civil), 1957

261. Order of compliance with applications.

- Orders made on urgent applications shall have priority over all orders made on ordinary applications. Orders made on applications shall have strict priority amongst themselves according to the date and serial number of the order. Any departure from this rule shall be at once reported to the Judge with the reasons for such departure; and the fact of such departure shall be attested by the Judge's initials against the entry in the register of applications for copies relating to the applications exceptionally treated.