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[Cites 0, Cited by 3] [Entire Act]

State of Jammu-Kashmir - Section

Section 18 in The Succession (Property Protection) Act, 1977

18. Effect of decision of summary suit.

- The decision of the Judge upon the summary suit under this Act shall have no other effect than that of settling the actual possession; but for this purpose it shall be final, not subject to any appeal or order for review.