(1)The [State] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).] Government may [-] [The words 'with the previous sanction of the Governor-General in Council' were repealed by the Decentralisation Act, 4 of 1914.] [make rules] [For rules see, Punjab Gazette, 1902, Part I, page 845.] consistent with this Act for regulating the procedure of Revenue Courts in matters under this Act for which a procedure is not prescribed thereby, and may by any such rule direct that any provisions of the [Code of Civil] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Procedure shall apply, with or without modification, to all or any classes of cases before those Courts.
