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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Haryana - Subsection

Section 100(2) in The Punjab Tenancy Act, 1887

(2)If on perusal of the record it appears to the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] that the suit was so determined in good faith and that the parties have not been prejudiced by the mistake as to jurisdiction, the [High Court] may order that the decree be registered in the Court which has jurisdiction.