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

State of Himachal Pradesh - Subsection

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

(xix)any question connected with or arising out of or relating to any proceedings for the determination of boundaries of estates subject to river action under sections 108, 109, 110 and 111 respectively of Chapter VIII;