Section 44(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(iii)Every appeal under the rule shall be decided as expeditiously as possible, an endeavour shall be made to determine it finally within three months from the date on which the memorandum of appeal is presented to the District Judge, and the procedure provided in the Code of Civil Procedure, 1908 in regard to the suit shall be followed by the District Judge as far as it can be made applicable in the trial and disposal of an election petition or appeal.
