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[Cites 0, Cited by 22] [Entire Act]

State of Jammu-Kashmir - Section

Section 86 in The Probate and Administration Act, 1977

86. Appeals from orders of District Judge.

- Every order made by a District Judge or District Delegate by virtue of the powers hereby conferred upon him shall be subject to appeal to the High Court under the rules contained in the code of Civil Procedure applicable to appeals.