Section 33 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
33. Amendment of pleadings.
- The examination of the parties frequently discloses that the pleadings in the plaint or written statements are not correctly stated. In such cases, these should be ordered to be amended and the amendment initialed by the party concerned. If any mis-joinder or multi-fariousness is discovered, the Court should take action to have the defect removed.
