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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of West Bengal - Subsection

Section 85(i) in The Appellate Side Rules of The High Court at Calcutta

(i)all caveats in respect of applications made or expected to be made in any proceeding pending shall forthwith to be incorporated in the records of that proceeding and the fact of the lodging of such caveat shall be recorded in the order - sheet under the date and signature of the superintendent of that department dealing with the said proceeding.