Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Bharat - Subsection Section 2(iv) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (iv)" land suit" means a suit for the establishment of title to land or for possession of land or in which any right or interest in land is claimed;
