(1)Where any appeal, case or execution application, under any existing law or under any law which may be made hereafter, other than those provided for in the Code or in these rules is instituted in any civil court it shall be treated for statistical purposes as a regular appeal, miscellaneous (judicial) case, or execution proceeding, as the case may be, and entries will be made in the appropriate registers and in the periodical returns accordingly :Provided that where any election case is instituted in any court in accordance with any law such a case shall be treated as a regular suit for statistical purposes.Illustrations :(i)of Appeals : those instituted under the U.P. Industrial Disputes Act, 1947;(ii)of Miscellaneous (Judicial) cases : applications under Section 7-E of the *U.P. (Temporary) Control of Rent and Eviction Act, 1947;* Now Repealed by Section 43 of U. P. Urban Building (Regulation of Letting, Rent & Eviction) Act, 1972 (U. P. Act 13 of 1972)(iii)of Execution applications : those under Section 386 (3) of the Code of Criminal Procedure or under Section 11 of the U.P. (Temporary) Accommodation Requisition Act, 1947;(iv)of Election cases : those under Section 18 of the U.P. District Boards Act, 1922.
