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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)so much of the body of the Code as relates to
(i)suits excepted from the cognizance of a Court of Small Causes;
(ii)the execution of decrees in such suits;
(iii)the execution of decrees against immovable property; and