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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bengal Presidency - Subsection

Section 31(a) in Presidency Small Cause Courts Act, 1882

(a)in the case of execution against immovable property situate within such local limits - [to the Madras City Civil Court [(or the Calcutta City Civil Court)] or the High Court of Judicature at [* * *] Bombay, as the case may be];