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 2] [Section 21] [Entire Act] Union of India - Subsection Section 21(2) in Bengal, Agra And Assam Civil Courts Act, 1887 (2)Save as aforesaid, an appeal from a decree or order of a Munsif shall lie to the District Judge.
