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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(8) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(8)Save as otherwise provided in this Act, the provisions of the Code of Civil Procedure, Samvat 1977, relating to appeals to the High Court shall, as far as may be, apply in the case of appeals under this section.