1[High Courts 2[not being the Court of a Judicial Commissioner]] 3[***] may, from time to time after previous publication, make rules regulating their own procedure and the procedure of the Civil Courts subjects to their superintendence, and may be such rules annul, alter or add to all or any of the rules in the First Schedule.
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1. Subs. A.O. 1950, for “Courts which are High Courts for the purposes of the Government of India Act, 1935″.
2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, “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. 15 (w.e.f. 1-4-1951).
3. The words “and the Chief Court of Lower Burma”, rep. by Act 11 of 1923, sec. 3 and sch. II.
