Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 100] [Entire Act] Union of India - Section Section 8 in The Partition Act, 1893 8. Orders for sale to be deemed decrees .Any order for sale made by the Court under sections 2, 3 or 4 shall be deemed to be a decree within the meaning of section 2 of the [Code of Civil Procedure, 1882 (14 of 1882)] [Now see the Code of Civil Procedure, 1908 (5 of 1908).].
