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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(12) in The Rajasthan Small Causes Courts Ordinance, 1950

(12)a suit for the possession of an hereditary office or of an interest in such an office including a suit to establish an exclusive or periodically recurring right to discharge the functions of an office;