Section 4(3)(g) in The Bombay Revenue Jurisdiction Act, 1876

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(g) in The Bombay Revenue Jurisdiction Act, 1876

(g)claims regarding boundaries fixed under Bombay Act No. 1 of 1865, or any other law for the time being in force, or to set aside any order passed by a competent officer under any such law with regard to boundary-marks: Proviso.-Provided that if any person claim to hold land wholly or partially exempt from payment of land-revenue under-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(3)(g) in The Bombay Revenue Jurisdiction Act, 1876