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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(b) in The Hyderabad Court of Wards Act, 1350 F

(b)that any person from whom rent, lease money or revenue has been recovered under section 33, may sue for recovery of the same or any part thereof.