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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Rajasthan - Subsection

Section 187(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(5)A tenant who has sued for possession only shall not be entitled to institute a separate suit for compensation for wrongful ejectment or for an improvement in respect of the same cause of action.