Section 12(2) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(2)In deciding the question of title referred to him under clause (b) of sub-section (2) of Section 24, the District Judge shall, as far as may be possible, follow the procedure laid down in the Code of Civil Procedure, 1908, for the hearing and disposal of suits relating to the immovable property.
