Section 6 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
6. [Section 14].
- Proceedings under this Act shall be governed by the provisions of the Code of Civil Procedure, 1908, for the time being in force, so far as they are applicable and not inconsistent with the provisions of the Act and of those rules.[Except that in proceedings under Chapter V of the Act, when a debtor or creditor who was a party to the execution proceeding dies, the Collector shall have the power to determine his legal representative and join him as party to the proceedings in place of the deceased.] [Vide Notification No. 40/1-651-41 , dated the 29th January, 1942.]
