Section 69 in Assam (Temporarily Settled Areas) Tenancy Act 1971
69. Power to modify Civil Procedure Code in its application to landlord and tenant suits.
- (I) The State Government may, from time to time, make rules consistent with this Act declaring that any portion of the Civil Procedure Code, 1908, shall not apply to suits between landlord and tenants as such or to any specified classes of such suits or apply to them subject to modifications specified in the rules.(II)Subject to any rules made under the foregoing section and to the other provisions of this Act, the Code of Civil Procedure, 1908, shall apply to all such suits.
