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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(b) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953

(b)apply to a decree for money arising out of claims relating to trusts, or for maintenance or for profits in favour of a co-tenant or a co-owner or for damages for tort or for contribution between co-tenants of agricultural land; or