Section 67 in The Chota Nagpur Tenancy Rules, 1959
67. Procedure to be followed in proceedings under Sections 85,86 or 94 and suits under Section 87. -
Revenue-officers shall, in all proceedings under Section 85, Section 86 or Section 94, and in all suits under Section 87, adopt the procedure laid down in Chapter XVI of the Act for the trial of suits so far as it may be applicable.
