This Part applies only to High Courts 1[not being the Court of a Judicial Commissioner].
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1. Substituted by the Adaptation of Laws (No. 2) Order, 1956, for "for Part A States and Part B States". Earlier the words "for Part A States and Part B States" were inserted by Act 2 of 1951, sec. 14 (w.e.f 1-4-1951).
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