LexSection 49 — Right of pleaders to practise in certain Courts.
The Bihar and West Bengal (Transfer of Territories) Act, 1956
Any person who, immediately before the appointed day, is enrolled as a pleader entitled to practise in any subordinate Courts in the transferred territories shall, for a period of six months from that day, continue to be entitled to practise in those Courts, notwithstanding that the whole or any part of the territories within the jurisdiction of those Courts has been transferred to West Bengal.Open in Lexace · Ask the AI about this section