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State of Rajasthan - Section

Section 23 in The Rajasthan Small Causes Courts Ordinance, 1950

23. Revision of decrees and orders of Courts of small Causes.

- The High Court for the purpose of satisfying itself that a decree or order made in any case decided by a Court of Small Causes was according to law, may call for the case and pass such order with respect thereto, as it thinks fit.