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

Union of India - Subsection

Section 5(2) in The Code of Civil Procedure, 1908

(2)"Revenue Court" in sub-section (1) means a Court having jurisdiction under any local law to entertain suits or other proceedings relating to the rent, revenue or profits of land used for agricultural purposes, but does not include a Civil Court having original jurisdiction under this Code to try such suits or proceedings as being suits or proceedings of a civil nature.