(1)The [State] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).] Government may [-] [The words 'with the previous sanction of the Governor-General in Council' were repealed by the Decentralisation Act, 4 of 1914.] [make rules] [For rules see, Punjab Gazette, 1902, Part I, page 845.] consistent with this Act for regulating the procedure of Revenue Courts in matters under this Act for which a procedure is not prescribed thereby, and may by any such rule direct that any provisions of the [Code of Civil] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Procedure shall apply, with or without modification, to all or any classes of cases before those Courts.(2)Until rules are made under Sub-section (1), and subject to those rules when made and to the provisions of this Act -(a)the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).] shall, so far as it is applicable, apply to all proceedings in Revenue Courts whether before or after decree; and(b)the Financial Commissioner shall, in respect of those proceedings be deemed to be the High Court within the meaning of that Code, and shall subject to the provisions of this Act, exercise, as regards the Courts under his control, all the powers of a High Court under the Code.
