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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1)(a) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(a)a suit in a Civil Court in any area against any agriculturist for money or for foreclosure or sale in enforcement of a mortgage, referred to in clause (b) of sub-section (2) of section 3, or