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[Cites 0, Cited by 2] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(c) in The Maharashtra Rent Control Act, 1999

(c)The Court of the Civil Judge trying any suit, proceeding or application withdrawn under clause (a) from the Court of Small Causes, shall, for purposes of such suit, proceeding or application, as the case may be, be deemed to be the Court of Small Causes.