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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(2)Where all or any of the assets liable to be rateably distributed under this section are paid to a person not entitled to receive the same, any person so entitled may sue such person to compel him to refund the assets.