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[Cites 0, Cited by 12] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in The Code of Civil Procedure, 1908

(1)Where a decree is passed against a party as the legal representative of a deceased person, and the decree is for the payment of money out of the property of the deceased, it may be executed by the attachment and sale of any such property.