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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bhopal State - Subsection

Section 9(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)The abatement of any suit or proceeding under Rule 8 shall not debar any person from establishing his right in a Court of competent jurisdiction in accordance with the law for the time being in force in respect of any matter in issue in such a suit or proceeding.