Section 16 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
16. Procedure of the Commission.
- For adjudicating under this Act. the Commission shall not be bound by the Civil Procedure Code, but instead may determine its own procedure which shall include provisions and rules regarding jurisdiction and evidence which procedure shall be based on the principles of jurisprudence, transparency, consistency, and fast, just and inexpensive justice.
