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Madras Presidency - Section

Section 201 in Madras Estates Land Act, 1908

201. [ Transfer of decree or order passed by Revenue Court for payment of money. [Substituted for the original section 501 by section 117 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]

- A decree or order for payment of money passed by a Revenue Court shall not be transferred to any Court other than a Civil Court for execution.]