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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(a) in Gujarat Rural Debtors (Temporary Relief) Act, 1976

(a)apply to a decree for money arising out of claims relating to trusts or for maintenance or for profits in favour of a co-tenant or a co-owner, of for mesne profits or for damages for tort, or for contribution, between to tenants of agricultural lands; or