265. Power to make Rules to procedure, on application of the Code of Civil Procedure - (1) The [State] Government may [* * *] make [rule] for regulating the procedure of the Deputy Commissioner in matters under this Act for which a procedure is not provided hereby; and may, by any such rule, direct that any provisions of the Code of Civil Procedure, 1908 (5 of 1908) shall apply, with or without modification, to all or any classes of cases before the Deputy Commissioner.
(2)When any provision of the said Code is applied by such rules, the rules may further declare that any provision of this Act which is superseded by, or inconsistent with, any provision so applied shall be deemed to be repealed.(3)Until rules are made under sub-section (1), and subject to those rules when made and to other provisions of this Act, the provisions of the Code of Civil Procedure, 1908 (5 of 1908) [* * *].[* * *]shall, so for as may be, and insofar as they are not inconsistent with this Act, apply to all suits, appeals and proceedings before the Deputy Commissioner under this Act and to all appeals from decisions passed in such suits or proceedings.
