1[Rep. by the Code of Civil Procedure, 1908 (5 of 1908), sec.156 and Sch. V.]
———————
1. For the repealed provisions as re-enacted, see the Code of Civil Procedure, 1908 (5 of 1908), Sch. I, Order XXXIV, rule 14.
1[Rep. by the Code of Civil Procedure, 1908 (5 of 1908), sec.156 and Sch. V.]
———————
1. For the repealed provisions as re-enacted, see the Code of Civil Procedure, 1908 (5 of 1908), Sch. I, Order XXXIV, rule 14.