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NCT Delhi - Section

Section 46 in The Delhi Land Revenue Act, 1954

46. Consolidation of cases.

- Where more cases than one involving substantially the same question for determination and based on the same cause of action are pending in one or more Courts, they shall, on application being made by any party to the Court to which the Court or Courts concerned are all subordinate, be consolidated in one Court and decided by a single judgment. Such cases may be filed direct in the superior Court.