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  • Indian Laws Cpc
  • Revision Section-115

Code of Civil Procedure, 1908

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Sections Particulars
Part VIII Reference, Review And Revision
115 Revision
Description The High Court may call for the record of any case which has been decided by any Court subordinate to such High Court and in which no appeal lies thereto, and if such subordinate Court appears- (a) to have exercised a jurisdiction not vested in it by law, or (b) to have failed to exercise a jurisdiction so vested, or (c) to have acted in the exercise of its jurisdiction illegally or with material irregularity, the High Court may make such order in the case as it thinks fit.










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