| The Hindu Marriage Act , 1955 - Section 28 | |
| 28. Enforcement of, and appeal from, decrees and
orders.- All decrees and orders made by the court in any proceeding under this
Act shall be enforced in like manner as the decrees and orders of the court made in the
exercise of the original civil jurisdiction are enforced, and may be appealed from under
any law for the time being in force. Provided that there shall be no appeal on the subject of costs only. |
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