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[Cites 0, Cited by 10] [Section 20] [Entire Act]

British India - Subsection

Section 20(2) in Provincial Small Causes Courts Act,1887

(2)Where a decree has been passed by the Registrar under sub-section (1), the Judge may grant an application for review of judgment, and re -hear the suit, on the same conditions, on the same grounds and in the same manner as if the decree had been passed by himself.