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[Cites 0, Cited by 2] [Section 148A] [Entire Act]

Union of India - Subsection

Section 148A(1) in The Code of Civil Procedure, 1908

(1)[Where an application is expected to be made, or has been made, in a suit or proceeding instituted, or about to be instituted, in a Court, any person claiming a right to appear before the Court on the hearing of such application may lodge a caveat in respect thereof.