Section 14(5) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(5)The proceedings of the District Munsif shall be governed, as far as practicable, by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) in regard to-(a)the issue and service of summons and notices;(b)the examination of parties and witnesses;(c)the production of documents;(d)the payment of compensation and interim payments to a person on behalf of another under disability and in particular to a guardian on behalf of a minor; and(e)the passing of orders.
