Section 14(4) in Indian Stamp Act (Madhya Pradesh Prevention of Undervaluation of Instruments) Rules, 1975
(4)In respect of matters not provided for in these rules, the provisions of the Code of Civil Procedure, 1908 (No. V of 1908), relating to the procedure to be followed by the Appellate Authority in appeals against the order of the Civil Court, shall, as far as may be, apply to appeals under sub-sections (4) and (5) of Section 47-A of the Act.
