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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3)(cc) in The Court Fees Act, 1870

(cc)[ for the recovery of immovable property from a tenant including a tenant holding over after the determination of a tenancy] [Inserted by the Court fees (Amendment) Act 6 of 1905 section 2(1).],