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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(5) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(5)A person may, as a tenant of immovable property, sue, without such consent as is mentioned in this section, a Prince, Chief, ambassador or envoy from whom he holds or claims to hold the property.