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State of Himachal Pradesh - Section

Section 89 in Himachal Pradesh Waqf Rules, 2016

89. Code of Civil Procedure and the Himachal Pradesh High Court Rules to be generally followed.

- In deciding any question relating to the procedure not specially provided by the Act or these rules, the Tribunal shall, as far as possible, be guided by the provisions contained in the Code of Civil Procedure, 1908 and the Himachal Pradesh High Court Rules.