Section 90 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
90. Power to State case for opinion of Court.
- Where any persons agree in writing to state a case for the opinion of the Court, then the Court shall try and determine the same in the manner prescribed.[Public Nuisances and other Wrongful Acts affecting the Public] [Substituted by Act No. XI of 1983, section 25, (w.e.f. 15-08-1983).]
