Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(a) in The Partition Act, 1893

(a)if the property be sold under a decree or order of the High Court of Calcutta, Madras or Bombay, in the exercise of its original jurisdiction, [* * *] [The words "or of the Court of the Recorder of Rangoon" omitted by A.O.1937.] the procedure of such Court in its original civil jurisdiction for the sale of property by the Registrar;