Section 7(7) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(7)Every such order shall be deemed to be a decree and the Statement of the reasons of every such order, a judgment within the meaning of clause (2) of section 2, and clause (9) of section 2, respectively, of the Code of Civil Procedure, 1908 (V of 1908).
