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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2)(ii) in The Code of Civil Procedure, 1908

(ii)in suits for the recovery of immovable property, with or without a claim for rent or mesne profits , by a landlord against a tenant whose term has expired or has been duly determined by notice to quit, or has become liable to forfeiture for non-payment of rent, or against persons claiming under such tenant;