Section 47 in The Hyderabad Agricultural Debtors Relief Act, 1956
47. Provisions of Civil Procedure Code to apply to proceedings.
- Save as otherwise expressly provided in this Act, the provisions of the Code of Civil Procedure, 1908, shall apply to all proceedings under this Chapter :Provided that, the Court may in a proper case and on such terms as may appear to it to be just, exercise its power to add or strike out parties under rule 10 of Order I of the said Code in any proceeding pending before it under section 4 or 24, notwithstanding the fact that such addition, or striking out of parties is to be made after the date specified in section 4 or 24, as the case may be, has elapsed.
