Section 203 in Civil Court Rules of the High Court of Judicature at Patna
203.
When submitting a reference to the High Court under section 60 of the Stamp Act, the District Judge shall forward a copy of the same to the Superintendent and Remembrancer of Legal Affairs together with an expression of opinion as to whether that officer should engage Counsel or Pleader to argue the matter before the High Court.The Indian Registration Act (Act XVI of 1908)
