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[Cites 0, Cited by 7] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

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

(xvii)any claim for partition of an estate, holding or tenancy, or any question connected with, or arising out of proceedings for partition not being a question as to title in any of the property of which partition is sought;