LexSection 128 — For possession by one dispossessed of immovable property and disputing the right of the decree-holder or purchaser at a
Limitation Act, 1963
For possession by one dispossessed of immovable property and disputing the right of the decree-holder or purchaser at a sale in execution of a decree. Thirty days. The date of the dispossession.Open in Lexace · Ask the AI about this section