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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2)(c) in The Bombay City Civil Court Act, 1948

(c)the power to hear and dispose of all applications for execution of decrees (but in the case of any application referred to in Rule 22 of Order XXI in the First Schedule to the Code of Civil Procedure, 1908, only when the person to whom the notice there under is served does not appear or offer any objections to the execution);