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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Himachal Pradesh - Subsection

Section 129(2)(d) in The Himachal Pradesh Land Revenue Act, 1953

(d)upon such an appeal being made, the District Court or [High Court] [Substituted for words 'Judicial Commissioner 4 Court 'by section 26 of HP Act 21 of 1976.] as the case may be, may issue an injunction to the Revenue Officer requiring him to stay proceedings pending the disposal of the appeal;