- District Judges may weed out the following publications without reference to the High Court-(1)Duplicate copies of superseded editions of publications mentioned in Rule [462 (4)] [Substituted Notification No. 101/VIII-b-1, dated 28th February, 1962, published in U.P. Gazette, Fart II dated 9-6-1962.].(2)Superseded editions of village directories, histories of Gazetted Officers and Civil and Army lists.
