Section 12(c) in The Mamlatdar's Courts Act, 1906

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State of Maharashtra - Subsection

Section 12(c) in The Mamlatdar's Courts Act, 1906

(c)where it appears upon the face of the plaint,

(i)that the property or use claimed is not one of the kind specified in section 5, or

(ii)that the cause of action arose more than six months before the plaint was presented; or