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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Mamlatdar's Courts Act, 1906

(1)Where the plaintiff fails to attend, or to produce his documents, if any, or to adopt measures to procure that attendance of his witnesses, if any, on the day and at the place fixed, the Mamlatdar shall reject the plaint with costs, whether the defendant appears or not, unless the defendant admits the claim.