Section 110 in Civil Court Rules of the High Court of Judicature at Patna
110.
As soon a decree has been drawn up the Court shall cause a notice to be exhibited on the notice board stating, that such decree has been drawn up and that it may be perused by the parties or their pleaders within three days from the date of posting the notice. [The notice shall remain exhibited during this period. At the end of every quarter the notices for the previous quarter will be destroyed.] [Inserted by C.S. No. 31, dated 11.8.1972.]
