Section 217 in Civil Court Rules of the High Court of Judicature at Patna
217.
Class II includes records of-(a)Suits under Order XXXIV of the Code of Civil Procedure, 1908.(b)Suit for declaration of a right to maintenance with or without a charge on immovable property or to determine the rate thereof.(c)Contested and uncontested suits and cases for Probate and Letters of Administration, and for the revocation of the same.Note 1. - The custody and the preservation of a will itself is provided for by Chapter VI, and consequently a will is not a part of the record within the meaning of this rule, unless Probate or Letters of Administration have been refused.Note 2. - Orders in an enquiry made at the instance of the Collector under clause 5 of Section 19H of the Court-fees Act, VII of 1870, should be written on the order-sheet of original cases to which they relate; and the papers of the proceedings will form part of the original case.(d)Cases under Guardians and Wards Act, 1890, and the Hindu Minority and Guardianship Act, 1956 (Act 32 of 1956) relating to the guardianship of minors and the administration of their property.(e)Cases under the [Indian Lunacy Act, 1912] [Now, see Mental Health Act, 1987.], relating to the guardianship of lunatics and the care of their estates.Note. - An application by an executor or administrator or by the guardian of a minor or lunatic, to sell, mortgage or otherwise dispose of property belonging to the estate, is an application in the case, and together with all the proceedings connected with it, must form part of the record of the case.(f)Cases for Succession Certificate under the Indian Succession Act, 1925.(g)Application under Section 30 of the Industrial Finance Corporation Act, 1948 (Act XV of 1948).(h)[ Application under Section 31 (1) of the State Financial Corporations Act, 1951.] [Inserted by C.S. No. 9.]
