Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(35)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(35)(j) in The Provincial Small Cause Courts Act, 1887

(j)[ for illegal, improper or excessive distress, attachment or search, or for tresspass committed in, or damage caused by, the illegal or improper execution of any distress, search or legal process;] [Substituted by Act 6 of 1914, Section 2, for Clause (j).]