Class I includes records of-(a)Suits for, or affecting immovable property including suits under the Transfer of Property Act, 1882, and Order XXXIV, Civil Procedure Code, for foreclosure, redemption or sale.Note. - Suit 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, endowments, public or general rights, or customs and other matters of public or general interest.(d)Suits in which any question relating to a title to land or to some interest in land as between parties having conflicting claim thereto is in issue.(e)Suits for a declaration of a right to maintenance with or without a charge on immovable property or to determine the rate thereof.(f)Cases in which a question of title to immovable property is decided under Section 4 of the Provincial Insolvency Act, 1920.Note. - The record of the miscellaneous judicial case under Section 4 of the Act only and not the whole record of the insolvency proceedings should be classified in class I.(g)Cases under the Musalman Wakf Act, 1923.
