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

State of Rajasthan - Subsection

Section 98(3) in The Rajasthan Urban Improvement Act, 1959

(3)No action such as is described in sub-section (1) shall, unless it is an action for the recovery of immovable property or of a declaration of title thereon, be commenced otherwise than within six months next after the accrual of the cause of action therefor.