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[Cites 0, Cited by 0] [Section 145(6)] [Section 145] [Entire Act]

Madras Presidency - Subsection

Section 145(6)(c) in Madras Estates Land Act, 1908

(c)Nothing in this sub-section shall bar any suit in a Civil Court for establishing or setting aside any transfer or for enforcing any claim based on a devolution by operation of law.