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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(a) in Jammu and Kashmir Code of Civil Procedure Act, 1977

(a)So much of the Body of The Court as relates to :-
(i)suits expected from the cognizance of a Court of Small Causes;
(ii)the execution of decrees in such suit;
(iii)the execution of decree against immovable property; and