Section 30 in The Orissa Survey and Settlement Act, 1958
30. Application of Code of Civil Procedure, 1908 to proceedings under this Act.
- The Government may from time to time make rules consistent with this Act declaring that any provisions of the Code of Civil Procedure, 1908, shall not apply to applications, appeals or other proceedings under this Act in any Revenue Court or to any specified classes of such applications, appeals or shall apply to them subject to modification and additions specified in the rules.
