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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 70(1)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)conferring upon the Collector or any gazetted subordinate of the Collector all or any of the powers which the Court might exercise in the execution of the decree if the execution thereof had not been transferred to the Collector;