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Citedby 65 docs - [View All]
Johari Mal And Ors. vs State Of Rajasthan And Anr. on 29 July, 1968
Municipal Council, Kota, ... vs The Delhi Cloth & General Mills Co. ... on 2 March, 2001
Chuhar Mal Sadhu Mal Commission ... vs The State Of Rajasthan And Anr. on 26 April, 1979
Municipal Council, Jodhpur vs Parekh Automobiles Ltd. And Ors on 7 November, 1989
Dilip Jain And Anr. vs The State Of Rajasthan And Ors. on 13 March, 2007

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[Complete Act]
Central Government Act
Section 104 in The Manipur Municipalities Act, 1994.
104. Method of recovery by owner. Every owner who under the provisions of section 102 may be entitled to recover any sum from any occupying tenant of any holding or of any portion thereof, shall have for the recovery of such sum all such and the same remedies, powers, rights and authorities as if such sum were rent payable to Much owner by such tenant in respect of so much of such holding as may be' in the occupation of such tenant.