Section 20(3) in The Punjab Co-operative Land Mortgage Banks Act, 1957
(3)In regard to the cases dealt with in sub-section (1) and (2) provisions of rules 97 to 103 of Order XXI of the first Schedule to the Code of Civil Procedure 1908, shall mutatis mutandis and so far as may be, apply.Explanation. - In this section, 'Court' shall have the same meaning as in section 18.
