(1)Save as otherwise expressly provided in this Act or these rules, the following provisions of the Code of Civil Procedure, 1908 and as amended by C.P.C. (Amendment) Act, 1999 and 2002 shall apply to the proceedings before a Court in so far as they may be applicable thereto, namely,(i)Sections 28, 31, 35, 35-A, 35-B, 107, 133, 135, 148-A, 151 & 152 and(ii)Orders III, V, VI, IX, XIII, XIV, XVI to XIX, XXIV, XLI and XLII.(2)(a)For the purpose of facilitating application of the provisions referred to under sub-rule (1) the Court may construe them with such alterations not affecting the substance as may be necessary or proper to adopt to the matters before it; and(b)The Court may for sufficient reasons proceed otherwise than in accordance with the said provisions if it is satisfied that interest of the parties shall not thereby be prejudiced.
