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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1)(b) in The Suit Valuation Act, 1977

(b)the appellate Court is satisfied, for reasons to be recorded by it is writing, that the suit or appeal was overvalued or under-valued, and that the over-valuation or under valuation thereof has prejudicially affected the disposal of the suit or appeal on its merits.