Section 3 in The Orissa Survey and Settlement Rules, 1962
3. Conduct of proceedings under the Act.
- [The proceedings conducted by every officer under 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 Civil Procedure Code, 1908:Provided that the fine, if any, imposed under the Order XVI, Rules 12 and 17 shall in no case exceed fifty rupees.] [Substituted vide Orissa Gazette Extraordinary No. 1328/24.9.1977.]
