192. Power to modify Code of Civil Procedure in its application to landlord and tenant suits.
(1)The State Government, may by notification in the official Gazette declare that any portions of the Code of Civil Procedure, 1908 (V of 1908) which are not expressly made applicable by this Act seal not apply to suits and other proceedings in Revenue Courts, or shall apply to them with such modifications as the State Government may prescribe.(2)Subject to any notifications so issued, and subject also to the other provisions of this Act, the Code of Civil Procedure, 1908 (V of 1908), shall apply to all such suits and other proceedings.
