(1)The Local Government may from time to time with the approval of the Governor General in Council, make rules consistent with this Act declaring that any portion of Code of Civil Procedure, 1908 shall not apply to suits or proceedings between landlords and tenants as such, or to any specified classes of such suits or proceedings, or shall apply to them subject to modification specified in the rules.(2)Subject to any rules so made, subject also to the other provisions of this Act, the Code of Civil Procedure, 1908, shall apply to all such suits or proceedings.
