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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Haryana - Subsection

Section 100(1)(a) in The Punjab Tenancy Act, 1887

(a)if it appears to a Civil Court that a Court under its control has determined a suit for a class mentioned in Section 77 which under the provisions of that Section should have been heard and determined by a Revenue Court; or