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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(29) in High Court of Chhattisgarh Rules, 2005

(29)When such a bond has been filed the Court shall direct the surety to be tested, either by the Registrar or by the District Judge within whose Jurisdiction the immovable property is situate.