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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(1)(b) in Rajasthan Panchayati Raj Act, 1994

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