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State of Jammu-Kashmir - Section

Section 22 in The Jammu and Kashmir Debtors, Relief Act 1976

22. Procedure in appeal.

- In the hearing of the appeals made under this Act, the Appellate Authority to be appointed by the Government shall fallow the procedure provided in the Code of Civil Procedure, Samvat 1977, for the hearing of appeals from original decrees so far as may be applicable.