Section 3 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
3. Conduct of proceedings under the Act.
- The proceedings conducted by every officer under the Act and these rules shall, unless otherwise provided in these rules, be summary and shall be governed so far as may be practicable, by the provisions of the First Schedule of the Code of Civil Procedure, 1908, namely :(a)for the service of summons - Order V, Rules 9 to 12, 15 to 21 and 23 to 30;(b)for summoning parties and witnesses and enforcing their attendance - Order V, Rules 1, 3, 4 and 6, Order IX - Rules 1, 6, 7 and 10 to 14 and Order XVI, Rules 1 to 5 and 7 to 21;(c)for the examination of parties and witnesses - Order XVIII, Rules 1, 2, 4, 6, 8 to 12, 15(i) and 16 to 18 and Order XXVI, Rules 1 to 3;(d)for the production of documents - Order V, Rule 7; Order XI, Rules 12 to 15 and 17 to 21, Order XII, Rule 2, Order XIII, rules 1 to 11 and Order XVI, Rule 6.
