Section 333 in Civil Court Rules of the High Court of Judicature at Patna
333.
Records of Groups A and A-1 left over after transfer in pursuance of the above Rules by reason of execution or other proceeding shall be destroyed [at the end of twelve years] [Substituted by C.S. No. 39, dated 19.11.1973.], and those belonging to Groups B and B-1 at the end of one year from their dates of disposal. After twelve years from the date of decree or from the date of payment fixed by the Court all records shall be destroyed whether there has been a satisfaction or not.[Note. - The period of 12 years for the purpose of this rule is to be calculated in accordance with the provisions in column 2 of Article 136 of the Limitation Act (Act 36 of 1963).] [Substituted by C.S. No. 40, dated 19.11.1973.]
