Section 25 — Saving of jurisdiction of Courts in Oudh in respect of certain suits.
The Oudh Taluqdar's Relief Act, 1870
Nothing in this Act precludes the Courts of the Province of Oudh, having jurisdiction in suits relating to the succession to or rights of persons claiming maintenance from any immoveable property brought under the operation of this Act, from entertaining and disposing of such suits; but to all such suits the Manager of such property shall be made a party.Open in Lexace · Ask the AI about this section
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