Section 13(4) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(4)In respect of matters not provided for in these rules, the provisions of the Code of Civil Procedure, 1908 (5 of 1908), relating to the procedure to be followed by the appellate authority in appeals against the orders of the Civil Court shall. as far as may be, apply to appeals under section 47B,
