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Report No. 58 (Section 260A (New)] "260A. The provisions of the Code of Civil Procedure, 1908, relating to appeals to the High Court shall, so far as may be, and subject to the provisions of sections 258, 259 and 260, apply in the case of appeals to the High Court under section 256, as they apply in the case of appeals from decrease of a civil court"    |
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