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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Punjab - Subsection

Section 117(2)(b) in The Punjab Land Revenue Act, 1887

(b)If the question is one over which a Civil Court has jurisdiction, the procedure of the Revenue-officer shall be that applicable to the trial of an original suit by a Civil Court and he shall record a judgement and decree containing the particulars required by the Code of Civil Procedure to be specified therein.