Section 92(3)(d) in The Code of Civil Procedure, 1908

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Union of India - Subsection

Section 92(3)(d) in The Code of Civil Procedure, 1908

(d)where the original purposes, in whole or in part, were laid down by reference to an area which then was, but has since ceased to be, a unit for such purposes; or

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Union of India - Subsection

Section 92(3)(d) in The Code of Civil Procedure, 1908