130. Power of other High Courts to make rules as to matters other than procedure
[A High Court [not being a High Court to which section 129 applies] may, with the previous approval of the State Government, make with respect to any matter other than procedure any rule which a High Court [for a [* * *] [Substituted by A.O. 1950, for " so constituted" . ] State] might under [article 227 of the Constitution] [Substituted by A.O. 1950, for " Section 224 of the Government of India Act, 1935" .] make with respect to any such matter for any part of the territories under its jurisdiction which is not included within the limits of a Presidency-town.]
