Section 31(1)(b) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

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State of Madhya Bharat - Subsection

Section 31(1)(b) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(b)in a land suit-

(i)if the value of the suit is two hundred and fifty rupees or upwards or the decree involves directly some claim to, or question respecting, property of like value, and the decree of the District Court varies or reverses, otherwise than as to costs, the decree of the Court below, or

(ii)if the value of the suit is one thousand rupees or upwards, or the decree of the District Court involves directly some claim to, or question respecting, property of like value.

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State of Madhya Bharat - Subsection

Section 31(1)(b) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950