Code of Civil Procedure, 1908

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Sections	Particulars
Part IX	Special Provisions Relating To The {Subs. By Act 2 Of 1951, S.14, For "Chartered High Courts".}[High Courts For Part A States And Part B States]
120	Provision not applicable to High Court on original civil jurisdiction
Description	(1) The following provisions shall not apply to the High Court in the exercise of its original civil jurisdiction, namely, section, 16, 17 and 20. {Sub-section (2) rep.by Act 3 of 1909, s.127 and Sch.III.}