Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Gujarat - Section Section 13 in The Mamlatdars' Courts Act, 1906 13. Return of Plaint. - Where it appears to the mamlatdar that the subject of the plaint is not within his jurisdiction, he shall, return the plaint to be presented in the proper Court.
