Section 14(4) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
(4)In respect of matters not provided for in these rules, the provisions of the Code of Civil Procedure, 1908 (No. V of 1908), relating to the procedure to be followed by the Appellate Authority in appeals against the order of the Civil Court, shall, as far as may be, apply to appeals under [***] [Omitted by Notification No. F-10/66/2003/CT (R)/V (81), dated 28-8-2003.] and (5) of Section 47-A of the Act.
