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State of Jammu-Kashmir - Section

Section 24 in Small Causes Court Act, 1968 (1911 A. D.)

24. Revision of decrees and orders of Courts of Small Causes.

- The High Court, for the purpose of satisfying itself that a decree or order made in any case decided by a Court of Small Causes was according to law, may call for the case and pass such order with respect thereto as it thinks fit.