Section 218(2) in Civil Court Rules of the High Court of Judicature at Patna
(2)Class III-A includes records of-(a)Suits for arrears of rent under the Bihar Tenancy Act where the claim does not exceed Rs. 250.(b)Cases under section 153 (last paragraph) of the Bihar Tenancy Act.(c)Applications under sections 11B and 12 (3) of the [Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947] [Now, see Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982.].(d)Applications under sections 75, 89, 113, 141, 234, 240 and 614 and cases under sections 118, 144, 163, 196, 219, 304, 307 and 375 of the Companies Act, 1956 (1 of 1956).(e)[Deleted](f)Applications for compensation under section 110A of the Motor Vehicle Act, 1939.Note. - Proceedings under the Civil Procedure Code for the transfer or for the restoration of a suit or appeal, or for a review of judgment, are proceedings in the suit or appeal, and must form part of the record relating thereto.
