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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Rajasthan - Subsection

Section 187(7) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(7)A decree for possession passed under this section shall be enforced, as nearly as %lay be, in the same manner as if it were a decree for ejectment but regard shall not be had to the time, if any, prescribed for the enforcement of such decree.