Section 461 in Civil Court Rules of the High Court of Judicature at Patna
461.
The following are classed as Miscellaneous Appeals-(i)Appeals from orders under section 104 (1) and Order XLIII Rule 1, of the Code of Civil Procedure.(ii)Appeals in Miscellaneous Judicial Cases.(iii)Appeals under Section 17 of the Payment of Wages Act, 1936 (IV of 1936).(iv)Appeals under Section 70, sub-clause 2(b) of the Bihar Hindu Religious Trust Act (I of 1951).(v)[ Appeals under Section 9 against orders under Sections 5 and 7 of the Public Premises (Eviction or Unauthorised Occupants) Act, 1958.] [Inserted by C.S. No. 1, dated 11.8.1972.](vi)[ Appeals under Section 11(1) (i) of the Bihar Land Encroachment Act (Act XV of 1956).] [Inserted by C.S. No. 48, dated 26.12.1973.]C. Compilation of Statements and Returns
