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[Cites 0, Cited by 40] [Section 91(1)] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(1)(b) in The Code of Civil Procedure, 1908

(b)with the leave of the Court, by two or more persons, even though no special damage has been caused to such persons by reason of such public nuisance or other wrongful act.]