Section 32 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
32.
The relevant provisions of Schedule ill of the Code of Civil Procedure and the rules framed under Notification No. 2808/1-228-B(40)-1939, dated October 11, 1945, and No. 70/1, dated February 11, 1946, as amended from time to time relating to sale of land shall apply to sales of proprietary rights in land in the urban areas mentioned in sub-section (1) of section 24.]
