Section 18 — Right to appear in any proceedings transferred to Calcutta High Court.
The Bihar and West Bengal (Transfer of Territories) Act, 1956
Any person who immediately before the appointed day is an advocate entitled to practise in the High Court at Patna and was authorised to appear in any proceedings transferred from that High Court to the High Court at Calcutta under section 17 shall have the right to appear in the High Court at Calcutta in relation to those proceedings.Open in Lexace · Ask the AI about this section