Section 37(35)(h) in The Provincial Small Cause Courts Act, 1887

[Cites 0, Cited by 0] [Section 37(35)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(35)(h) in The Provincial Small Cause Courts Act, 1887

(h)for inducing a person to break a contract made with the plaintiff;

(i)for obstruction of an easement or diversion of a water-course;

(ii)[ for an act which is, or, save for the provisions of Chapter IV of the Indian Penal Code (45 of 1860), would be, an offence punishable under Chapter XVII of the said Code;] [Inserted by Act 6 of 1914, Section 2.]

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Union of India - Subsection

Section 37(35)(h) in The Provincial Small Cause Courts Act, 1887