Section 382(9) in High Court of Chhattisgarh Rules, 2005
(9)Appeals. - Appeals to the High Court from the decrees and orders of the District Court shall be governed by the Rules of the High Court as far as may be applicable.I. Rules under Section 50 (1) except clauses (a) & (i) of the Guardian and Wards Act, 1890 (Act No. VIII of 1890)Chhattisgarh Guardians and Wards Rules, 1963
