Section 13 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
13. [Section 9 and 11].
- Save as otherwise provided in these rules every process, whether sent by, registered post or according to the provisions of the Code of Civil Procedure, 1908, shall be sent at the expenses of the party on whose behalf it is issued, unless the Special Judge otherwise directs ana the necessary expenses shall be deposited within a time to be fixed by the Special Judge before the process is issued. These expenses will be reckoned as costs of the proceedings.
