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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(4)(ii) in The Ajmer Tenancy and Land Records Act, 1950

(ii)in case a certificate to file a suit has been granted to a person other than the landlord, no such suit has been filed within the period allowed under sub-section (2).