23. Power of Supreme Court and High Court to make rules- The Supreme Court or, a the case may be, any High Court, may make rules, not inconsistent with the provisions of this Act, providing for any matter relating to its procedure.

COMMENTS

The Court is guided by its own procedure to be followed in the facts and circumstances of each individual case and to see that the condemner is getting full opportunity to make his defence; Mohammed Vamin v.O.P. Bansal, 1982 Cr LJ 322 (Raj).