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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3)(i) in The Mamlatdar's Courts Act, 1906

(i)if application is made within one month of such death the Mamlatdar shall determine summarily who is the legal representative of the deceased party and shall enter on the record the name of such representative;