Code of Civil Procedure, 1908

125.Power of other High Courts to make rules.-

High Courts, other than the Courts specified in section 122, may exercise the powers conferred by that section in such manner and subject to such conditions {Subs. by Act 38 of 1920, s.2 and Sch.I, for "as the G.G.in C.may determine ".} [as {Subs. by the A.O.1937 for r in the case of the Court of the Judicial Commissioner of Coorg, the G.C.in C., alla, iM other cases the L.G."} [the State Governmental may it determine]:

Provided that any such High Court may, after previous publication, make a rule extending within the local limits of its jurisdiction any rules which have been made by any other High Court.

Subs. by the A.O.1937 for the former section.}