High Courts, other than the Courts specified in section 122, may exercise the powers conferred by that section in such manner and subject to such conditions [as [the State Government] may determine] [Substituted by Act 38 of 1920, Section 2 and Sch. I, Pt. I, for " as G.G. in C. may determine" .]:Provided that any such High Court may, after previous publication, make a rule extending within the local limits of its jurisdiction any rules which have been made by any other High Court.
