Section 216 in Civil Court Rules of the High Court of Judicature at Patna
216.
Class I includes records of-(a)Suits for or affecting immovable property other than suits under Order XXXIV, Civil Procedure Code, 1908.Note. - Suits under section 9, of the Specific Relief Act, 1877, should be included, not in this class, but in class III.(b)Suits in respect of the succession to an office, or to establish or set aside an adoption, or otherwise determine the status of an individual.(c)Suits relating to public trusts, charities or endowments.(d)Proceedings under the Indian Divorce Act, Suits under the Hindu Marriage Act and the Special Marriage Act and Suits for dissolution of marriage by exercise of the option of puberty under the Muhammadan Law. [G.L. 8/22, G.L. 1/58](e)Suits for perpetual injunctions and declarations of right in matters other than those specified in clauses (a), (b) and (c) above.(f)Suits between landlord and tenant to determine the rate of rent, or in which a question of the right to enhance or vary the rent of a tenant, or any question relating to a title to land or to some interest in land as between parties, having conflicting claims thereto., is in issue.Note. - The phrase "suits between landlord and tenant to determine the rent" refers only to such suits as are brought expressly for the determination of the rate e.g., under section 52 of the Bihar Tenancy Act, and should not be extended to cover all cases in which the rate at which rent is payable is brought in issue.(g)Cases under section 158 of the Bihar Tenancy Act, 1885, to determine the incidents of a tenancy.(h)Cases under section 109A(2) of the Bihar Tenancy Act, and section 87(2) of the Chota Nagpur Tenancy Act.(i)Cases under section 84 of the Bihar Tenancy Act.(j)Cases under the [Mussalman Wakf Act, 1923 (XLII of 1923)] [Now, see Waqf Act, 1995.], and applications for the sanction required by the Muhammadan Law for the transfer of Wakf property.(k)Applications under the Charitable and Religious Trusts Act (XIV of 1920).(l)Applications under sections 14 and 20 of the [Arbitration Act, 1940 (Act X of 1940)] [Now, see Arbitration and Conciliation Act, 1996.].(m)Applications under sections 32(3), 43(1) and 48 of the 'Bihar Hindu Religious Trusts Act (I of 1951).(n)Appeals under section 70, sub-clause 2(b) of the Bihar Hindu Religious Trusts Act (I of 1951).(o)Applications under sections 11, 22, 32, 34, 36, 41, 46, 49, 53, 71, 72, 73 and 74 of the Indian Trusts Act (II of 1882).
