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[Cites 0, Cited by 0] [Section 186] [Entire Act]

NCT Delhi - Subsection

Section 186(4) in The Delhi Lands Reforms Act, 1954

(4)An appeal from a decree of a revenue court in a suit or proceeding in which an issue regarding title has been decided by a civil court under sub-section (2)shall lie to the civil court which having regard to the valuation of the suit has jurisdiction to hear appeal from the Court to which the issue of title has been referred.