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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Haryana - Subsection

Section 117(2)(c) in The Punjab Land Revenue Act, 1887

(c)An appeal shall lie from the decree of the Revenue-officer under clause (b) as though that decree were a decree of a [Subordinate Judge] [Substituted for 'District Judge' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] in an original suit.