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State of Jharkhand - Section

Section 202 in Civil Court Rules of the High Court of Judicature at Patna

202.

In all cases in which the Civil Courts find any document which comes before them to have been stamped after its execution in contravention of law, they should give a copy of their judgement to the Government Pleader with a view to the prosecution, if necessary, by the Revenue Authorities of the parties concerned in such after-stamping.