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

State of Himachal Pradesh - Subsection

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

(xviii)any question as to the allotment of land on the partition of an estate holding or tenancy, or as to distribution of land subject by established custom to periodical redistribution, or as to the distribution of land-revenue on the partition of an estate or holding or on a periodical redistribution of land, or as to the distribution of rent on the partition of a tenancy;