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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(3) in Punjab Municipal Act, 1911

(3)On a reference being made under sub-section (2), the subsequent proceedings in this case shall be, as nearly as may be, in conformity with the rules relating to references to the High Court contained in section 113 and Order XLVI of the Code of Civil Procedure.