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Mahadeo Prasad Singh & ANR Vs Ram Lochan & ORS
Decision:
Dismissed
16-09-1980
.... uch Court in the same manner as if it had passed the decree. And its order in executing such decree shall be subject to the same rules in respect of appeal as if the decree had been passed by itself. (emphasis added) The provisions in Sub-sections (2), (3) and (4) of the Section are not releva ...
Supreme Court of India
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