Section 133(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)The names and residences of the persons so exempted shall, from time to time, be forwarded to the High Court by [the Government] [Substituted for "His Highness" by Act X of Svt. 2010.] and a list of such persons shall be kept in such Court, and a list of such persons as reside within the local limits of the jurisdiction of each Court subordinate to the High Court shall be kept in such subordinate Court.
