229. Application of Rule 22 of Order XLI of the First Schedule to the Code of Civil Procedure - The provisions of [Rule 22 of Order XLI of the First Schedule to the Code of Civil Procedure, 1908] [(5 of 1908)] shall so far as applicable, apply to all appeals under this Act from decisions of the Deputy Commissioner [or of a Revenue Officer],
[Chapter XVI-A]Summary Procedure for the recovery of rents under the Bihar and Orissa Public Demands Recovery Act, 1914
