(10)Exercise of powers under -(i)section 24 of the Code of Civil Procedure, 1908;(ii)section 526 and section 526A of the Code of Criminal procedure, 1898;(iii)clause (1) of article 226 of the Constitution of India except where such power relates to the issue of a writ of the nature of habeas corpus; and(iv)article 227 and 228 of the Constitution of India.
