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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in The Mamlatdars' Courts Act, 1906

(1)Where the plaintiff fails to attend, or to produce his documents, if any or to adopt measures to procure the attendance of his witnesses, if any, on the day and, at the place fixed the Mamladtar shall reject the plaint with costs, whether the defendant appears or not, unless the defendant admits the claim.