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[Cites 0, Cited by 0] [Section 144(2)] [Section 144] [Entire Act]

State of Rajasthan - Subsection

Section 144(2)(a) in The General Rules (Civil), 1986

(a)suits for or affecting immovable property, including suit for foreclosure, sale or redemption other than suits for arrears of rent or for a share in produce, when the right is not disputed and only the amount is contested.