Section 16 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
16. Code of Civil Procedure and Indian Evidence Act to apply to proceedings before court.
- Save in so far as they may be inconsistent with anything contained in the Act and these rules, the provisions of the Code of Civil Procedure, 1908 and the Indian Evidence Act, 1872, shall apply to all proceedings before the District Judge under this Act.
