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[Cites 0, Cited by 3] [Section 249(1)] [Section 249] [Entire Act]

State of Kerala - Subsection

Section 249(1)(b) in Kerala Panchayat Raj Act, 1994

(b)shall be instituted unless it is a suit for the recovery of immovable property or for the declaration of title thereto, otherwise than within six months next after the accrual of the alleged cause of action.