Section 43(2)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(2)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)the Custodian shall be liable to pay compensation to the decree-holder, judgment-debtor or any other person who is found to be entitled to the restoration thereof, for any loss or damage caused by his default; and

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State of Jammu-Kashmir - Subsection

Section 43(2)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)