Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] Union of India - Section Section 15 in The Bombay Revenue Jurisdiction Act, 1876 15. [Amendment of section 32 of Bombay Civil Courts Act].- Rep. by the Repealing and Amending Act, 1876, s. 2 and the Schedule (w.e.f. 26-2-1938).
