10. Procedure of High Court in exercise of Civil jurisdiction.
(1)The High Court, when sitting as a Court of Civil Judicature, shall take evidence and record judgements and orders in such manner as it, by rule, directs, and may frame forms for any proceeding in the Courts in the exercise of its civil jurisdiction.(2)[ Repealed.] [Section 10(2) repealed by Notification No. 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.]
