Section 46 in The Maharashtra Agricultural Debtors Relief Act, 1947
46. Provisions of Civil Procedure Code to apply to proceedings.
- Save as otherwise expressly provided in this Act, the provisions of the Code Civil Procedure, 1908, shall apply to all proceedings under this Chapter:[Provided that the Court may in a proper case and on such terms as may appear to it to be just, exercise its powers to add or strike out parties under rule 10 of Order J of the said Code in any proceeding pending before it under section 4 or 24, notwithstanding the fact that such addition, or striking out of parties is to be made after the date specified in section 4 or 24, as the case may be, has elapsed.] [This Proviso was added by Bombay 37 of 1950, Section 9.][Chapter IIA] [Chapter IIA was inserted by Bombay 70 of 1948, Section 17.] Registration Of Awards
