Report No. 163

Appellate Procedure

Q.42. Order 41, rule 1(1) (Form of appeal): Clause 32(1) of the Bill

In view of the amendment proposed by the Bill in Order 20, rules 6A, 6B, etc. the Bill (as a consequential change) proposes to amend Order 41, rule 1(1). [See Q.28, supra].