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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(1)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)that any party to such proceeding threatens, or intends, to remove or dispose of the said property, tree or crop to defeat the ends of justice, the revenue court before which any such proceeding is pending may grant a temporary injunction and, if necessary, appoint a receiver.