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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Punjab - Subsection

Section 117(2)(e) in The Punjab Land Revenue Act, 1887

(e)From the appellate decree of a [District Court] [Substituted for 'Divisional Court' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] upon such an appeal, a further appeal shall lie to the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] if such a further appeal is allowed by the law for the time being in force.