Section 510 in The General Rules (Civil), 1957

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State of Uttar Pradesh - Section

Section 510 in The General Rules (Civil), 1957

510.

The following table gives references to the rules framed and notifications issued under certain enactments, and the places where they may be; found :

Serial No.	Name of Act	Subject of Rules or Notifications	Reference	Remarks
1.	Regulation No. V of 1799 as amended by Act IV of 1914 and ActXII (Local) of 1922-Intestate property.	Receipt and disposal of the moveable property of personsdying intestate.	Appendix 17(A)	Should be read with paras 625-636 of the Manual of GovernmentOrders and para 165 of the Police Regulations.This appliesonly to the portion of the State formerly known as the provinceof Agra. For Avadh Appendix 17(A1) may be referred to.
2.	Indian Divorce Act, No.IV of 1869.	Limitation for confirmation of decree nisi.	Appendix 17(B)	...
3.	[Indian Oaths Act, No. X of 1873.] [Now replaced by the Oaths Act, 1969.]	[Oaths and affirmations prescribed under section 7.] [Now Section 6 of the Oaths Act, 1969.]	Appendix 17(C)	...
4.	The Transfer of Property Act. No. IV of 1882.	Notification of towns under section 58(f)	Appendix 17(D)	...
5.	The Suits Valuation Act. No.VII of 1887	Mode of valuation of certain kinds of property for purposesof suits.	Appendix 17(E)	...
6. [ [Substituted by Notification No. 359/VIII-b-284, dated 29-8-1987 (Correction Slip No. 106), published in U.P. Gazette, Part II, dated 11-1-1992.]	Guardians and Wards Act No. VIII of 1890	Forms under the Rules made under the Guardians & WardsAct, 1890	Appendix 17(F)]	...
7.	[Indian Registration Act, No.XVI of 1890] [Now Registration Act, 1908 (Act No. 16 of 1908).]	Report to District Registrar and Information to registrationoffice of cancelled documents	Appendix 17(G)	Should be read with[Section 39 Specific Relief Act] [Now Section 31 of the Specific Relief Act, 1963.]and OrderXXI, Rule 94, C.P.C.
8.	The Land Acquisition Act, No.1 of 1894	Rules for payments under the Land Acquisition Act.	Appendix 17(H)	Should be read with Appendix XI to F.H.B. Vol. V, Part I.
9.	[Indian Lunacy Act, No. IV of 1912] [Now replaced by Mental Health Act, 1987.]	Time to be given to Collector by a Civil Court in the orderto assume charge of the person and estate of a lunatic.	Appendix 17(I)	...
10.	[The Indian Companies Act No. VI of 1913.] [Now replaced by Companies Act, 1956.]	Procedure of cases.	Chapter XXVIII, Part VII, Rules of Court, 1952.	...
11.	The Provincial Insolvency Act, No. V of 1920	Procedure of Insolvency cases, Registers and forms.	Appendix 17(J) and (J1)	...
12.	The Indian Soldiers (Litigation) Act, No. IV of 1925.	Notifications and rules under the Act.	Appendix 17(K)	...
13.	The Indian Succession Act, No. XXXIX of 1925.	Powers of Munsifs and Civil Judges	Appendix 17(L)	...
14.	The Arbitration (Protocal and Convention) Act. No. VI of1937.	Rules framed under sec. 10	Appendix 17(M)	...
15.	[The Arbitration Act. No. X of 1940] [Now replaced by Arbitration and Conciliation Act, 1996.]	Rules framed under the Act.	Appendix 17(N)	...
16.	The Special Marriage Act, 1954 Act XLIII of 1954.	Rules framed under the Act.	Appendix 17(O)	...
17.	The Hindu Marriage Act, 1954 Act XXV of 1955.	Rules framed under the Act.	Appendix 17(P)	...
18. [ [Added by Notification No. 336/VII-f-154, dated 26-8-1989, w.e.f. 12-3-1991 (Correction slip No. 109).]	Commission of Inquiry Act, 1952	Rules framed in pursuance of Rule 7 of the Commission ofInquiry (Uttar Pradesh) Rules ,1980	Appendix 25]	...