Section 57(2)(e) in The Transfer Of Property Act, 1882

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Union of India - Subsection

Section 57(2)(e) in The Transfer Of Property Act, 1882

(e)In this section “Court” means (1) a High Court in the exercise of its ordinary or extraordinary original civil jurisdiction, (2) the Court of a District Judge within the local limits of whose jurisdiction the property or any part thereof is situate, (3) any other Court which the State Government may, from time to time, by notification in the Official Gazette, declare to be competent to exercise the jurisdiction conferred by this section.

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Union of India - Subsection

Section 57(2)(e) in The Transfer Of Property Act, 1882