- The provisions relating to attachment before judgment contained in sections 81 to 90, both inclusive, of [Act VIII of 1859] [Act 8 of 1859 repealed and re-enacted by Act 10 of 1877. The present Code of Civil Procedure is Act 5 of 1908, and this reference should now be taken to be made to sections 95 and 104(g) of, and rules 5 to 11 in order 38 and rule 1(g) in Order 43 in Schedule I to, the latter Code.] (for simplifying the Procedure of the Courts of the Civil Judicature not established by Royal Charter) are hereby extended to all suits [* * *] [The words 'hereafter to be brought' repealed by Act 1 of 1903.] under this Act or Act X of 1859.
