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[Cites 0, Cited by 0] [Section 93(19)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(19)(c) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(c)Where a claim or an objection is preferred to the party against whom an order is made may institute a suit to establish the right which he claims to the property is dispute/but subject to the result of such suit, if any, the order shall be final.