Section 27 — Form of writs and other processes.

The State of Himachal Pradesh Act, 1970
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Delhi shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Himachal Pradesh.

Official Hindi (PDF) ↗

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