Section 319(2) in The U.P. Municipalities Act, 1916
(2)On a reference being made under sub-section (1), the subsequent proceedings in this case shall be as nearly as may be in conformity with the rules relating to references to the High Court contained in Order XLVI of the First Schedule of the Code of Civil Procedure, 1908 (Act V of 1908), or such her rules as are made by the High Court under Section 122 of that Code.
