Section 470 in Civil Court Rules of the High Court of Judicature at Patna
470.
When an order of remand is made under [Order XLI, Rules 23 and 23A] [Substituted by C.S. No. 69. dated 27.12.1979.] of the Code of Civil Procedure, the case must be treated as decided by the Appellate Court, and must be brought on the file of the Lower Court.
