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

State of Rajasthan - Subsection

Section 35(8) in The Rajasthan Small Causes Courts Ordinance, 1950

(8)a suit for the recovery of rent, other than house rent unless the Judge of the Court of Small Causes has been expressly invested by the [State Government] [Substituted by Rajasthan Act No. 2 of 1957.] with authority to exercise jurisdiction with respect thereto;