1 [A High Court 2 [not being a High Court to which section 129 applies] may, with the previous approval of the State Government, make with respect to any matter other than procedure any rule which a High Court 3 [for a 4 *** State] might under 5 [article 227 of the Constitution] make with respect to any such matter for any part of the territories under its jurisdiction which is not included within the limits of a presidency town.]Open in Lexace · Ask the AI about this section
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