Section 34(1)(a) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Bharat - Subsection

Section 34(1)(a) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(a)if any Civil Court by which the case was decided appears to have exercised a jurisdiction not vested in it by law, or to have failed to exercise a jurisdiction so vested, or to have acted in the exercise of its jurisdiction with material irregularity, or

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State of Madhya Bharat - Subsection

Section 34(1)(a) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950