39. [ Limitation of time to bring successive applications for reduction of rent. [Substituted for the original section 39 by section 27 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934.)]
- When in a suit or on an application under clause (c) of sub-section (1) of section 38, a decree or order has been passed reducing the rent or dismissing the suit or application on its merits, no fresh application shall be entertained under the same clause if made within twenty years from the date of such decree or order:]Provided that nothing in this section shall, in respect of pending suits affect the provisions of rule 1 of Order XXIII of the Code of Civil Procedure, 1908 (Central Act V of 1908).
