- When a partition has been referred to arbitration, the proceedings shall, except as hereinafter otherwise expressly provided, be conducted in accordance with the provisions of Sections 506 to 522 [(both inclusive) of the Code of Civil Procedure,] [Act 14 of 1882 has been repealed and re-enacted by the Code of Civil Procedure, 1908, and this reference should now be taken to be made to the Arbitration Act, 1940 (10 of 1940).] so far as they are applicable.
