Section 2(3)(e) in The Government Management of Private Estates Act, 1892

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(e) in The Government Management of Private Estates Act, 1892

(e)estates managed by a Collector in pursuance of any order made under the Code of Civil Procedure [See now the Code of Civil Procedure, 1908 (5 of 1908).]; and

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Union of India - Subsection

Section 2(3)(e) in The Government Management of Private Estates Act, 1892