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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Himachal Pradesh - Subsection

Section 130(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)if an applicant for partition is dissatisfied with an original or appellate order under this section and applies for permission to withdraw from the proceedings in so far as they relate to the partition of his shares, he shall be permitted to withdraw therefrom on such terms as the Revenue Officer thinks fit.