Section 5(1) in Jammu and Kashmir Code of Civil Procedure Act, 1977
(1)Where any revenue Courts are governed by the provisions of this Code in those matter of procedure upon which any special enactment applicable to them in silent, may, by notification in the Government Gazette, declare that any portions of those provisions which are not expressly made applicable by this code shall not apply to those courts, or shall not apply to them with such modifications as may be prescribed.
