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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(1) in The Assam Frontier (Administration of Justice) Regulation, 1945

(1)If any decree is modified or amended as a result of an appeal or of an order under Section 50 the decree as so modified or amended shall for the purposes of execution be deemed to be decree of the Original Court.