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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2)(iii) in The Rajasthan Court of Wards Act, 1951

(iii)remit the certificate and petition to any Revenue Court having jurisdiction to be dealt with as a suit between the manager and the petitioner, and the certificate shall thereupon be treated as a plaint duly presented.