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[Cites 0, Cited by 0] [Section 135H(4)] [Section 135H] [Entire Act]

State of Gujarat - Subsection

Section 135H(4)(a) in The Bombay Land Revenue Code, 1879

(a)"suit" means a suit to which the provisions of the Code of Civil Procedure, 1908 (V of 1908) or of the Mamlatdar's Courts Act, 1906 (Bombay 11 of 1906), apply: