Section 70(1)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 70(1)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(c)providing for orders made by the Collector or any gazetted subordinate of the Collector, or orders made on appeal with respect to such orders, being subject to appeal to, and revision by, superior revenue-authorities as nearly as may be as the orders made by the Court, or orders made on appeal with respect to such orders, would be subject to appeal to, and revision by, appellate or revisional Courts under this Code or other law for the time being in force if the decree had not been transferred to the Collector.

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State of Jammu-Kashmir - Subsection

Section 70(1)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)