Section 21(1)(a) in Bengal, Agra And Assam Civil Courts Act, 1887

[Cites 0, Cited by 31] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(a) in Bengal, Agra And Assam Civil Courts Act, 1887

(a)to the District Judge where the value of the original suit in which or in any proceeding arising out of which the decree or order was made did not exceed five thousand rupees, and

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Union of India - Subsection

Section 21(1)(a) in Bengal, Agra And Assam Civil Courts Act, 1887