Section 34(1)(b) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 4] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(b) in The Maharashtra Rent Control Act, 1999

(b)elsewhere, from a decree or order made by a Judge of the Court of Small Causes established under the Provincial Small Causes Courts Act, 1887, or by the Court of the Civil Judge deemed to be the Court of Small Causes under clause of sub-section (2) of section 33 or by a Civil Judge exercising such jurisdiction, to the District Court:

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State of Maharashtra - Subsection

Section 34(1)(b) in The Maharashtra Rent Control Act, 1999