Section 182(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)In hearing and deciding suits, applications and other proceedings under this chapter, revenue courts shall follow mutatis mutandis and subject to the following amendment, the procedure laid down in Parts I and IV of the Revenue Court Manual :In between the words "Government" and "as a party" occurring in sub-rule (1) of Rule 204 of the Revenue Court Manual, the words "or a [Gaon Sabha]" shall be inserted.][(1-A) The provisions of Section 80 of the Code of Civil Procedure, 1908. shall apply to all suits covered by sub-rule (1).] [Added by Notification No. 1427-RS/I-A-667-1957 dated 02.05.1958.]
