Section 101E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
101E.
Subject to the provisions of the Act, and the rules made there-under, every reference made to the Mines Tribunal under Chapter VI of the Act shall be decided by the Tribunal, as far as may be, in accordance with the procedure applicable under the Code of Civil Procedure. 1908 (Act, No. V of 1908), to the trial of suits :Provided that the Mines Tribunal shall have the discretion to refuse, for reasons to be recorded in writing, examination of any witness if it is of the opinion that his evidence is not material for the decision of the reference or the witness appears to have been called only with a view to delay the proceedings.
