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 16] [Section 39] [Entire Act] State of Haryana - Subsection Section 39(1) in The Punjab Courts Act, 1918 (1)Save as aforesaid, an appeal from a decree or order of a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.], shall lie to the District Judge, irrespective of the value of the original suit.
