Section 460 in Civil Court Rules of the High Court of Judicature at Patna
460.
Under the head "Miscellaneous (non-judicial)" cases information is required in the returns regarding only a few specified heads, viz. -(i)Applications for the service of notices of execution by non-occupancy raiyats of agreements to pay enhanced rent under Section 46 of the Bihar Tenancy Act, 1885.(ii)Applications by tenants to deposit rent under Sections 61 and 62 of the same Act.(iii)Applications for service of notices of transfer of occupancy holdings under Section 73 of the same Act.(iv)Applications for the service of notice of surrender of holdings under Section 86 of the same Act.(v)Applications under Section 15 of the Bengal Patni Taluks Regulation, 1819 (Regulation VII of 1819).(vi)Applications for service of notice under Section 155 of the Bihar Tenancy Act.(iv)Miscellaneous Appeals
