Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Jammu-Kashmir - Section Section 8 in The Partition Act, 1977 8. Orders for sale to be deemed decrees. - Any order for sale made In Court under section 2.3 or 4 shall he deemed to be a decree within the meaning of section 2 of the Code of Civil Procedure.
