Section 120 — Under the Code of Civil Procedure, 1908 (5 of 1908), to have the legalrepresentative of a deceased plaintiff or appellan

Under the Code of Civil Procedure, 1908 (5 of 1908), to have the legalrepresentative of a deceased plaintiff or appellant or of a deceased defendant or respondent, made a party. Ninety days. The date of death of the plaintiff, appellant, defendant or respondent, as the case may be.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›