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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4) in Tamil Nadu Money-Lenders Act, 1957

(4)An appeal shall lie from an order passed by a Court under sub-section (2) as if such an order relates to the execution, discharge or satisfaction of a decree within the meaning of section 47 of the Code of Civil Procedure, 1908 (Central Act V of 1908).