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Judgment
1 paragraphs · 68 words
1.
In our judgment the provisions of Section 6, Act VIII of 1859, are extended to miscellaneous proceedings, and inasmuch as we have this day held on a reference in the case of Harshankar Parshad that proceedings in execution fall within the term "miscellaneous proceedings" in Section 38, we reply that the Judge had power to transfer the proceedings in the case out of which this reference arose.