Section 30(8) in The Industrial Finance Corporation Act, 1948
(8)If cause is shown, [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] shall proceed to investigate the claim of the Corporation and the provision of the Code of Civil Procedure, 1908 (5 of 1908), shall as far as practicable apply to such proceedings.
