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[Cites 0, Cited by 451] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(12) in The Code of Civil Procedure, 1908

(12)" mesne profits " of property means those profits which the person in wrongful possession of such property actually received or might with ordinary diligence have received therefrom, together with interest on such profits, but shall not include profits due to improvements made by the person in wrongful possession;