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[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(2)(e) in Civil Court Rules of the High Court of Judicature at Patna

(e)Applications under Sections 14(2) and 20(1) of the Act shall, if the Court is satisfied that the petition is in order, be numbered and registered as regular suits. Other applications under the Act shall be numbered and registered as Miscellaneous Judicial cases.