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[Cites 0, Cited by 12] [Section 189] [Entire Act]

Madras Presidency - Subsection

Section 189(3) in Madras Estates Land Act, 1908

(3)The decision of a Revenue Court or of an appellate or revisional authority in any suit or proceeding under this Act on a matter falling within the exclusive jurisdiction of the Revenue Court shall be binding on the parties thereto and persons claiming under them, in any suit or proceeding in a Civil Court in which such matter may be in issue between them.