Section 24(1)(e) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

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State of Madhya Bharat - Subsection

Section 24(1)(e) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

(e)the finality of their decrees and orders subject to such appeal and revision as are provided by them; and, applies to Courts invested by or under any enactment for the time being in force with the jurisdiction of a Court of Small Causes so far as regards the exercise of that jurisdiction by those Courts.

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State of Madhya Bharat - Subsection

Section 24(1)(e) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006