Section 37 in The Rajasthan High Court Ordinance 1949
37. Regulation of Civil Procedure.
- It shall be lawful for the High Court from time to time to make rules and orders for regulating the practice of the Court and for the purposes of adopting as far as possible for provisions of the law analogous to the Code of Civil Procedure, 1908 of the Indian Legislature, for the time being in force in the State to all proceedings in its Testamentary, intestate and matrimonial jurisdiction respectively.Criminal Procedure
