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Vindhya Province - Section

Section 6 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

6.

The abatement of any suit or proceeding under Rule 5 shall not debar any person from establishing his right in a Court of competent jurisdiction in accordance with the law for the time being in force in respect of any matter in issue in such suit or proceeding.