Section 61 in The Assam Administrative Tribunal Regulations, 1977
61. Tribunal to follow provisions of Civil Procedure Code in matters not provided for in these Regulations.
- The Tribunal shall, in any matter not provided for in these Regulations, follow the procedure, as far as it is applicable, laid down in the Code of Civil Procedure, 1908.Form No. 1[See Regulation 9]In the Court of the Assam Administrative Tribunal, GauhatiAppeal No of..............
