Code of Civil Procedure, 1908

129.Power of High Courts to make rules as to their original civil procedure.-

Notwithstanding anything in this Code, any High Court {Subs. by the A.O.1950 for "constituted by His Majesty by Letters Patent".} [for a Part A State] {Ins.by Act 2 of 1951, s.17.} [or a Part B State] may make such rules not inconsistent with the Letters Patent {Ins.by the A.O.1950.} [or order] [or other law] establishing it to regulate its own procedure in the exercise of its original civil jurisdiction as it shall think fit, and nothing herein contained shall affect the validity of any such rules in force at the commencement of this Code.

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