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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(4)With respect to any proceeding subsequent to decree the High Court may make such order for its registration in a Revenue Court or Civil Court as in the circumstances appears to be just and proper.