78. [ Procedure for the hearing of proceedings under section 51. [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 78 (w.e.f. 1.1.2005).]
- The procedure specified in rules 55-A and 57 to 63 relating to the filing of notice of opposition, written statement, reply statement, leaving evidence, hearing and costs shall, so far as may be, apply to the hearing of an application under section 51 as they apply to the hearing of an opposition proceeding.]
