(1)This register shall be maintained in two separate parts to be styled 'Part A. - Title and other suits' and 'Part B-Suits for money and movables', and all suits tried by ordinary procedure shall be entered in it. In Part A shall be entered suits for immovable property, suits for specific relief, mortgage suits, and other suits not registered in Part B; in Part B, suits for money or movable property. Suits relating to questions of title under any law relating to land shall be entered in Part A. Contested applications for Probate or for Letters of Administration, as also applications for revocation of Probate or Letters of Administration shall be registered as suits in Part A.
