Section 20(1)(b) in The Bombay Pleaders Act, 1920

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(1)(b) in The Bombay Pleaders Act, 1920

(b)in any contested proceeding under the [Indian Succession, Act, 1865] [See now the Indian Succession Act, 1925.], the [Probate and Administration Act, 1881] [See now the Indian Succession Act, 1925.], or the [Land Acquisition Act, 1894] [Central Acts.] of which the amount or value of the subject matter exceeds [Rs. 10,000] [These figures were substituted for the figures '5,000' by Bombay 33 of 1954, Section 2(1).], in any court subordinate to the High Court.

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Bombay Presidency - Subsection

Section 20(1)(b) in The Bombay Pleaders Act, 1920