- [Hindi] [Vide Notification No. 4586(6)/III-17-47, dated 8-10-1947, published in Part II of the U.P. Gazette, dated 11th October, 1947 at page 758.] written in the Devanagri script shall be the language of the Civil Courts in Uttar Pradesh :[Provided that the continued use of any other language or script already in use under the existing law and rules shall be permissible in accordance with the executive instructions issued by the State Government, form time to time.] [Added by Notification No. 30/VIII-b-270, dated 28-1-1961, published in U. P. Gazette, Part II, dated 22 April, 1961.].
