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[Cites 0, Cited by 3] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(b) in The Code of Civil Procedure, 1908

(b)all questions relating to the delivery of possession of such property to such purchaser or his representative shall be deemed to be questions relating to the execution, discharge or satisfaction of the decree within the meaning of this section. ]