Section 26 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
26. Provisions of the Code of Civil Procedure to apply where no specific provisions are made in these rules.
- In so far as these rules make no provision or make insufficient provision, in respect of any matter the appropriate provision of the Code of Civil Procedure, 1908 (Act 5 of 1908) shall, so far as may be, apply to that matter in relation to any proceeding under the Ordinance or these rules.
