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Citedby 39 docs - [View All]
Bhagwati Pande vs Badri Pande And Anr. on 10 July, 1931
Abdul Aziz Ansari vs Bhagwandas Nathubhai Master on 17 March, 1967
Syed Ashfaq Husain Sajjad Hussain vs Sant Ram And Anr. on 4 May, 1964
Om Prakash And Others vs Ii Addl. District Judge, ... on 7 September, 2000
Ramaswami Muthirian And Anr. vs The Firm Of Ki Karu, Rama Ki ... on 1 February, 1935

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[Complete Act]
Central Government Act
Section 35 in The Presidency Small Cause Courts Act, 1882
35. Registrar may execute all decrees with the same powers as a Judge. The Registrar may receive applications for the execution of decrees of any value passed by the Court, and may commit and discharge judgment- debtors, and make any order in respect thereof which a Judge of the Court might make under this Act.