Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 9 docs - [
View All
]
Tata Chemicals Ltd. And Ors. vs Kailash C. Adhvaryu on 23 November, 1963
Pyarelal And Ors. vs Rani Raman Kumari And Ors. on 9 April, 1969
Smt. Dhapoobai And Ors. vs Narainlal on 30 January, 1979
Ganeshlal vs Maganraj on 23 January, 1985
Mohamud Abdul Hadi Banavasi vs Syed Davood Syed Abdul Razak Kazi on 2 December, 1993
Loading...
User Queries
specific relief act
section 6 of specific relief act
specific relief
specific relief act 1963
specific relief act doctypes:laws
section 6
sec 6 of the specific relief act
[
Section 6
] [
Complete Act
]
Central Government Act
Section 6(2) in The Specific Relief Act, 1963
(2) No suit under this section shall be brought-
(a)
after the expiry of six months from the date of dispossession; or
(b)
against the Government.