Section 24   [ View Judgements ]

Amendment of section 63


In section 63 of the principle Act, after sub-section (2), the following Explanation shall be inserted, namely:-



'Explanation.- For the purposes of sub-section (2), "proceeding taken by a Court" does not include an order allowing, to a decree-holder who has purchased property at a sale held in execution of a decree, set off to the extent of the purchase price payable by him.'.

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