Section 45 in The Bengal Agricultural Debtors Act, 1936
45. Certain Acts not to apply to the proceedings under this Act. -
(1)Except as otherwise provided in this Act, the provisions of-(a)the Indian Evidence Act, 1872, and(b)the Code of Civil Proceedure, 1908, shall not apply to any proceedings before a Board.(2)The procedure to be followed by a Board in any proceedings before it shall, subject to the provisions of this Act, be in accordance with rules prescribed under this Act.
