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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(b) in The Mamlatdars' Courts Act, 1906

(b)the words "plaintiff and "defendant" shall include.
(i)a pleader duly appointed to act on behalf of such plaintiff or defendant, and
(ii)the recognised agent of a plaintiff or defendant as defined in Section 37 of the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).].