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[Cites 0, Cited by 1] [Section 98] [Entire Act]

State of Rajasthan - Subsection

Section 98(4) in The Rajasthan Urban Improvement Act, 1959

(4)Nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice of the postponement of the commencement of the suit or proceeding.