Section 31(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(2)The provisions of Order XLI of the Code of Civil Procedure, 1908 (5 of 1908 ) other than rule 34 of the said Order, shall apply, so far as may be, to a second appeal under this section and to the execution of a decree passed on any such appeal.
