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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Rajasthan - Subsection

Section 176(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)Under section 91 of the Code of Civil Procedure, 1908 (V of 1908) as suit for relief against nuisance may be instituted by the Advocate-General, or by 2 or more persons who have obtained his consent in writing.