Section 243(2) in The United Provinces Tenancy Act, 1939
(2)The rules mentioned in the Second Schedule of this Act shall be interpreted, as referring to rules contained in the First Schedule to the Code of Civil Procedure, 1908, as altered or added to by the High Court of Judicature at Allahabad under Section 122 of the Code of Civil Procedure, 1908, [* * *] [The words (in the case of Agra etc.) omitted by the A.O. 1950.].
