Section 145(2)(g) in The General Rules (Civil), 1986

[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(2)(g) in The General Rules (Civil), 1986

(g)Any award of arbitrators or petition of compromise, if given effect to in the decree, also the report together with the map (if any) of a Commissioner in matters relating to immovable property, if referred to or given effect to in the decree, but not any portion of the evidence taken by such Commissioner; also in the case of minors or lunatics any order of the court sanctioning a compromise as beneficial to the minor or lunatic.

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State of Rajasthan - Subsection

Section 145(2)(g) in The General Rules (Civil), 1986