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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(3) in The Civil Courts Act, 1977

(3)An appeal from the order of the District Judge on the appeal from the order of the Subordinate Judge or the Munsiff under sub-section (1) shall lie to the High Court if a further appeal from the order of the District Judge is allowed by the law for the time being in force.]