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] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(3) in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954 (3)All proceedings for the execution of such decrees, if pending, shall stand transferred to the competent Civil Courts situated at Udaipur.
