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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(3) in The Bengal Alluvial Lands Act, 1920

(3)Save as otherwise provided in this Act, a reference made under subsection (1), shall be deemed to be a suit for all the purposes of the Code of Civil Procedure, 1908, and every decision by a Civil Court under subsection (2), shall be deemed to be a decree within the meaning of that Code and appealable as such.