Section 44 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

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State of Madhya Bharat - Section

Section 44 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

44. A suit to recover property obtained by an act which is, or, save for the provisions of Chapter IV of the Indian Penal Code, would be, an offence punishable under Chapter XVII of the said Code;