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[Cites 0, Cited by 1] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

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

(vi)the correction of any entry in a record-of-rights, [periodical] [Substituted for word 'tannual' under section 11(1 )of H.P. Act 21 of 1976.] record or register of mutations;