Section 17(3) in The Evacuee Interest (Separation) Act, 1951
(3)Subject to any rules made in this behalf, the competent officer and appellate officer shall follow the same procedure as a Civil Court does in regard to civil suits including recording of evidence and the provisions of the Code of Civil Procedure, 1908 (5 of 1908 ) shall, as far as may be, apply to such proceedings.
