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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Rajasthan - Subsection

Section 211(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)When one of two or more co-shares is not entitled to sue or proceed alone and the remaining co-sharers refuse to join in a suit or proceeding for money recoverable by them jointly, such co-sharer may sue or proceed separately for his share, joining the remaining co-sharers as parties thereto.