Section 199 in Civil Court Rules of the High Court of Judicature at Patna
199.
Every Civil Court trying a suit under section 106, or disposing of an appeal in such a suit, shall communicate to the Collector of the district, a note of its-final decision in the case for incorporation in the final record-of-rights prepared under the Bihar Tenancy Act, 1885.The Provincial Small Cause Courts Act (Act IX of 1887)
