Section 5 in Rules under Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
5.
(1)The provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), relating to-(a)the proof of facts by affidavit,(b)the enforcing of the attendance of any person and his examination on oath,(c)the enforcing of the production of documents and the marking of documents as exhibits, and(d)the issuing of commissions,shall apply to all proceedings under section 4(4) of the Act and the provision relating to the service of summonses shall apply to the service of notices thereunder.(2)The provisions of the said Code relating to the execution of decrees shall, as for as they are applicable apply to the execution of orders under section 4(4) of the Act.
