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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 144] [Entire Act] State of Rajasthan - Subsection Section 144(8) in The General Rules (Civil), 1986 (8)The records of execution cases, where possession of immovable property is given in pursuance of the decree or where immovable property is sold in execution, shall belong to Class 1.
