Section 459(xlix) in Civil Court Rules of the High Court of Judicature at Patna
(xlix)Applications under Section 22 of the Hindu Succession Act, 1956 (Act 30 of 1956).(li)[ x x x x] [Deleted by C.S. no. 74, dated 1.5.1985.](li)[ Applications under Sections 31 and 31 (1) of the State Financial Corporation Act, 1951] [Inserted by C.S. No. 8, dated 11.8.1972.](lii)[ Applications under Section 11 of the Bihar Panchayat Samitis and Zila Parishads Act, 1961. [Inserted by C.S. No. 28, dated 11.8.1972.](liii)Petition under rule 149 of the Bihar Panchayat Samitis and Zila Parishads (Elections, Co-options and Election Petitions) Rules, 1963.](liv)[ Applications under Sections 46 and 47 of the Bihar Waqf Act, 1947.] [Inserted by C.S. No. 30 and Substituted by C.S. No. 42, dated 28.11.1973.](lv)[ Applications under Section 8 (2) of the Bihar and Orissa Aerial Ropeways Act, 1924.] [Inserted by C.S. Nc. 51, dated 27.9.1974.](lvi)[ Applications under Sections 152 and 242 of the Ranchi Municipal Corporation Act.] [Inserted by C.S. No. 53, dated 24.9.1979.]
