Section 495 in Civil Court Rules of the High Court of Judicature at Patna
495.
Notwithstanding anything contained in the foregoing rule, a person who has not passed the examination mentioned therein may be admitted as a Mukhtar to practise in the Courts of the merged States of Seraikella and Kharsawan provided he was practising as a Mukhtar in either of the said States before their merger with the State of Bihar.IV. Admission to Practice
