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Citedby 7 docs - [View All]
Aravinda Raja, S/O.Late ... vs D.Aravindakshan, S/O.Late ... on 2 November, 2010
Sundar Lal vs Kaushi Ram on 1 September, 1938
Ganeshi Lal vs Shiam Lal on 29 January, 1943
Harendra Shankar And Anr. vs Khiali Ram And Ors. on 11 September, 1940
The Commercial Ahmedabad Mills ... vs State Of Gujarat And Anr. on 17 September, 1985

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[Section 31] [Complete Act]
Central Government Act
Section 31(2) in The Specific Relief Act, 1963
(2) If the instrument has been registered under the Indian Registration Act, 1908 (16 of 1908 ), the court shall also send a copy of its decree to the officer in whose office the instrument has been so registered; and such officer shall note on the copy of the instrument contained in his books the fact of its cancellation.