Section 141 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
141. Miscellaneous proceedings.
- The procedure provided in this Code in regard to suits shall be followed as far as it can be made applicable, in all proceedings in any Court of civil jurisdiction.[Explanation. - In this section, the expression "Proceedings" includes proceedings under Order IX, but does not include any proceeding under article 226 of the Constitution.] [Inserted by Act No. XI of 1983, w.e.f. 15-8-1983.]
