Section 27 in The United Provinces Agriculturists Relief Act 1934
27. [ Applicability of the Code of Civil Procedure to proceedings under this chapter] [ Repealed by section 27(I) of U.P. Act XIII of 1940 except in its application to mortgages made before the commencement of that Act].
- The provisions in the Code of Civil Procedure, 1908, in regard to suits shall be followed, so far as they can be made applicable, to all proceedings under this chapter, and all orders passed under this chapter shall be executed in the manner prescribed for execution of Civil Court decrees.
