4A. [ Procedure of disposal of appeals under the proviso to return 4(cc), proviso to Section 4(g), first proviso to Section 4(h), the proviso to Section 4(hh) and Section 8. [Substituted by Notification No. G.S.R. 73, dated 30.5.1973.]
- The procedure to be followed by the appellate authority in disposing of appeal under the proviso to clause (cc) of Section 4, proviso to clause (g) of Section 4, first proviso to clause (h) of Section 4, the proviso to clause (hh) of Section 4 and Section 8 shall, so far as may be, be the same as is provided for civil appeals in the Rules under Order XLI of the Code of Civil Procedure 1908.]
