Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 19] [Entire Act] State of Gujarat - Subsection Section 19(4) in The Mamlatdars' Courts Act, 1906 (4)whether such impediment has caused or is likely to cause damage to plaintiffs land or to any grazing, trees or crops thereon;)(a)If the plaintiff ever that he has been unlawfully disposed of any property or deprived of any use-
