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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(3)[ For the purposes of this section,-
(a)Court of Additional and Assistant Judges shall be deemed to be subordinate to the District Court;
(b)"proceeding" includes a Proceeding for the execution of a decree or order.]