Section 9(1) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
(1)The provisions of rule 1 of Order XLI of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) as to form of preferring an appeal shall apply, mutatis mutandis, to an application for review by the court or the Controller, as the case may be.
