Section 7 in The Rules for the Destruction of Judicial Records, 1953
7. Records to be preserved in perpetuity.
- The following record shall be preserved in perpetuity;(i)Part A of all suits and appeals involving title to immoveable property as defined in Section 3 clause (18) of the Madhya Bharat General Clauses Act;Note. - In suits for arrears of rent or for share in the produce when the right is not disputed and only the amount is contested, clause (4) of rule 10 will apply.(ii)Part 'A' of all suits and appeals to the succession to an offence or to establish or set aside an adoption or. other-wise determine the status of an individual and of all suits and appeals relating to trusts of religious endowments;(iii)Records of attachment, sale and delivery of immovable property in execution of decrees including all objections, proceedings and orders thereon;(iv)Part 'A' of proceedings under the Indian Succession Act;(v)Part "A" of proceedings under the Indian Divorce Act;(vi)Insolvency proceedings under the Insolvency Act, where the Court has decided a question of title to immovable property under Section 4 of the Act.
