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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(1)(b) in Kerala District Administration Act, 1979

(b)shall be instituted, unless it is a suit for the recovery of immovable property, or for the declaration of title thereto, otherwise than Within six months next after the accrual of the alleged cause of action.