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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Jharkhand - Subsection

Section 216(f) in Civil Court Rules of the High Court of Judicature at Patna

(f)Suits between landlord and tenant to determine the rate of rent, or in which a question of the right to enhance or vary the rent of a tenant, or any question relating to a title to land or to some interest in land as between parties, having conflicting claims thereto., is in issue.