Court Fees Act, 1850
27.Extinguishment of right to property .-
At the determination of the period hereby limited to any person for instituting a suit for possession of any property, his right to such property shall be extinguished.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Court Fees Act, 1850 27.Extinguishment of right to property .- At the determination of the period hereby limited to any person for instituting a suit for possession of any property, his right to such property shall be extinguished. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
