In the First Schedule, in Appendix A, under the heading "(3) PLAINTS",-



(i)in Form No.37, for paragraph 2, the following paragraph shall be substituted, namely:-



"2.The plaintiff has obtained the leave of the Court for the institution of this suit.



Not applicable where suit is instituted by the Advocate-General.";



(ii)in Form No.45, in sub-section (2) of paragraph 6, for the words "a decree for the balance", the words "an order for the balance" shall be substituted;



(iii)in Form No.46, in paragraph 6, the words "together with mesne profits" shall be added at the end.