Section 43 of the Code of Civil Procedure refers to Courts established in any Part of India to which the provisions of the Code do not extend. Sections 43 and 45 of the Code refer to Courts established or continued by the authority of the Central Government outside India. These Courts-are the same as those referred to in clauses (a) and (b) respectively of Section 29 of the Code of Civil Procedure and explained in Rule 96 of the Rules and Orders (Civil).
