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All. HC: S.388 Allows Appeal Against Order of Inferior Court to District Judge - (01 Dec 2023)

FAMILY

Allahabad High Court has held that proviso to Section 388(2) of the Succession Act creates an exception by providing that an appeal from any order of an inferior court falling within the scope of Section 384 would lie to the District Judge and 'not to the High Court'.

Tags : ALLAHABAD HIGH COURT   APPEAL   DISTRICT JUDGE   SUCCESSION ACT  

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