Section 19(1)(aa) in The Mamlatdars' Courts Act, 1906

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State of Gujarat - Subsection

Section 19(1)(aa) in The Mamlatdars' Courts Act, 1906

(aa)If the plaintiff avers that the natural flow of surface water from his, land has been impeded by any erection raised by the defendant causing damage or likelihood of damage to the plaintiff's land or to any grazing, trees or crops thereon-

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State of Gujarat - Subsection

Section 19(1)(aa) in The Mamlatdars' Courts Act, 1906