Section 29(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)[elsewhere from a decree] [These words were substituted for the words 'from a decree' Gujarat 19 of 1961, Schedule, item 2 (1) (b).] or order made by a Judge of the Court of Small Causes established under the [Provincial Small Cause Courts Act, 1887, (IX of 1887) or] [These words and figures were inserted by Bombay 58 of 1949, Section 5.] [By the Court of the Civil Judge deemed to be the Court of Small Causes under clause (c) of sub-section (2) of Section 28] [This portion was inserted by Bombay 15 of 1952, Section 3.] or by a Civil Judge exercising such jurisdiction, to the District Court:

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State of Gujarat - Subsection

Section 29(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947