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Section 154 — Limitation of claims for composition in case of waste-land demarcated as property of Government.

The Central Provinces Land-Revenue Act, 1881
Whenever, at any settlement made before this Act comes into force, waste-1ands have been demarcated as the property of Government, no claim of any person to, or in respect of, such lands shall be entertained by any Civil Court after the expiration of three years from the date of such demarcation.
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