A separate list for miscellaneous judicial cases of each class shall be prepared. The list of cases of class I shall include cases in which a question of title to immovable property is decided under Section 4 of the Provincial Insolvency Act, 1920, and also those under the Musalman Wakf Act, 1923. The lists of miscellaneous judicial cases of classes II and III shall include only those miscellaneous judicial cases for which independent records are compiled. All other miscellaneous judicial cases shall be tabulated with the record to which they belong.
