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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

Section 171(2)(xv) in The Himachal Pradesh Land Revenue Act, 1953

(xv)any claim to set aside, on any ground other than fraud, a sale for the recovery of an arrear of land revenue or any sum recoverable as an arrear of land-revenue;