Section 8 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
8. If it is decided to proceed with the application the order under sub-section (1) of Section 7 shall be recorded on an order sheet in the form prescribed for revenue cases. This form shall contain a note of every interlocutory order made in the case and shall show the date and place of the proceedings at every hearing. The proceedings shall be conducted, as nearly as may be, in accordance with the rules and procedure prescribed for the disposal of revenue cases under the Central Provinces Land Revenue Act, 1917.
