Report No. 253
8. Power to impose costs. - The Court may make an order for payment of costs in an application for summary judgment in accordance with the provisions of Sections 35 and Section 35A.
10. Deletion of Order XV. - In the First Schedule, Order XV of the Code of Civil Procedure, 1908 shall be omitted;
11. Insertion of Order XV-A. - In the First Schedule, after Order XV of the Code of Civil Procedure, 1908 the following Order shall be inserted -