Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(b) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(b)apply to a decree for money arising out of claims relating to trust, or for maintenance or for profits in favour of a co-tenant or a co-owner, or for damages for a tort or for contribution between co-tenants of agricultural land; or