Section 461 in Civil Court Rules of the High Court of Judicature at Patna
461.
The following are classed as Miscellaneous Appeals:-(i)Appeals from orders under Section 104(1), and Order XLII I Rule 1, of the Code of Civil Procedure.(ii)Appeals in Miscellaneous Judicial Cases.(iii)Appeals under Section 17 of the Payment of Wages Act, 1936 (IV of 1936).(iv)Appeals under Section 70, sub-clause 2(b) of the Bihar Hindu Religious Trust Act (I of 1951).(v)[ Appeals under Section 9 against orders under Sections 5 and 7 of the Public premises (Eviction of Unauthorised Occupants) Act, 1958 ] [Inserted by C.S. No. 1, dated 11.8.1972.](vi)[ Appeals under Section 11(1)(i) of the f+Bihar Land Encroachment Act (Act XV of 1956).] [Inserted by C.S. No. 48, dated 26.12.1973.]C. Compilation of Statements and Returns
