Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 184 in The Bombay Land Revenue Code, 1879 184. Surplus not to be paid to creditors, except under order of Court. - The said surplus shall not, except under an order of a Civil Court, be payable to any creditor of the person whose property has been sold.
