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

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

State of Himachal Pradesh - Subsection

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

(xxv)[any question, as to any land or any right to, or title or interest in, the land which is an encroached land or in relation to which any person claims that it has vested or is deemed to have vested in him and that he cannot be ejected therefrom under sub-section (1) of section 163; and"] [Added by H.P. Land Rev. (Amendment) Act No. 15 of 1989 published on 27.6.89 in R.H.P. ex-ordinary pages 1503-1504.]

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State of Himachal Pradesh - Subsection

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