Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152(a) in The General Rules (Civil), 1957

(a)The record of Class I is to be prepared when a suit or miscellaneous judicial case has been filed affecting immovable property, personal status,* public trusts, charities, or endowments. It is also prepared whenever immovable property is sold in execution of a decree or order in any suit or miscellaneous, judicial case or when immovable property is involved in a case under the Companies Act.