Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 58(3)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(3)(e) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(e)any other suit between landowner and tenant arising out of the condition on which a tenancy is held;