Section 208 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
208. Application of Civil Procedure Code
The provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), except:(a)provisions inconsistent with anything in this Act, so far as the inconsistency extends.(b)provisions applicable only to special suits or proceedings outside the scope of this Act, and(c)provisions contained in List I of the Fourth Schedule, shall apply to all suit and proceedings under this Act, subject to the modifications contained in List II of the Fourth Schedule.
