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[Cites 0, Cited by 5] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(b) in The Mamlatdar's Courts Act, 1906

(b)in respect of any removal of any impediment or of any dispossession, recovery of possession or disturbance of possession, that has been the subject of previous proceedings, to which the plaintiff or his predecessor in interest was a party, under this Act, or in a Civil Court or under Chapter XII of the Code of Criminal Procedure, 1898.