(1)The State Government may from to time make rules consistent with this Act declaring that any provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), shall not apply to suits, applications, appeals, or other proceedings under this Act in any Civil or Revenue Court or to any specified classes of such suits, applications, appeals or proceedings [or to applications or other proceedings before the Tribunal constituted under section 185-A] or shall apply to them subject to modifications and additions specified in the rules.
