Section 21 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
21. Deciding question relating to procedure not specifically provided by the Act or these rules.
- In deciding any question relating to procedure not specifically provided by the Act or these rules, the appellate authority shall, as far as possible, be guided by the provisions contained in the Code of Civil Procedure, 1908 and the Delhi High Court Rules as applicable.Form A[See Rule 5 of the Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007]
