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[Cites 0, Cited by 2] [Section 273] [Entire Act]

Union of India - Subsection

Section 273(3) in Cantonments Act, 1924

(3)No suit, such as is described in sub-section (1), shall unless it is an action for the recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of six months from the date on which the cause of action arises.