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State of Jharkhand - Section

Section 463 in Civil Court Rules of the High Court of Judicature at Patna

463.

A case in which a defendant having appeared at the first hearing, fails to appear at an adjourned hearing, and a decree is passed against such defendant, should according to the decision reported in Indian Law Reports 23, Calcutta, 738 be exhibited in the periodical returns as "decreed ex parte"