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

State of Gujarat - Section

Section 31 in The Bombay Public Trusts Act, 1950

31. Bar to hear or decide suits.

(1)No suit to enforce a right on behalf of a public trust which has not been registered under this Act shall be heard or decided in any court.
(2)The provisions of sub-section (1) shall apply to a claim of set-off or other proceeding to enforce a right on behalf of such public trust.