Section 182 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
182. [ General. [Substituted by Notification No. 3726/I-A-44-1952, dated 27.07.1957.]
(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.](2)The provisions regarding appeals, revisions and review contained in Chapter X of the U.P. Land Revenue Act, 1901, as amended by the Act, shall apply to the orders passed by revenue courts under this chapter.
