(2)Subject to the provisions of sub-rule (1) the Rules contained in Part II shall, so far as may be and with necessary modifications and adaptations, also apply to proceedings under the said Parts.[38A. Adjustment of appeals, petitions and references etc. - The provisions contained in Rules 1 to 6 and 9 of Order XXII and in Order XXXII of the Code of Civil Procedure shall, so far as may be and with necessary modifications and adaptations, apply to special appeals, writ petitions under Article 226 of the Constitution and Tax Acts references [and revisions] [Added by Notification No. 310/VIII-C-169, dated 3.8.1964, published in U.P. Gazette Part II, dated 5.12.1964,p. 200.] falling under Chapter IX, XXII and XXVII of these rules.]
