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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Himachal Pradesh - Subsection

Section 129(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)When there is a question as to title in any of the property of which partition is sought, the Revenue Officer may decline to grant the application for partition until the question has been determined by a competent Court, or he may himself proceed to determine the question as though he were such a Court.