Section 19(4) in The Mamlatdar's Courts Act, 1906

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State of Maharashtra - Subsection

Section 19(4) in The Mamlatdar's Courts Act, 1906

(4)whether such impediment has caused or is likely to cause damage to plaintiff’s land or to any grazing, trees or crops thereon;

(a)If the plaintiff avers that he has been unlawfully dispossessed of any property or deprived of any use: —