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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(1)(a) in The Himachal Pradesh Courts Act, 1976

(a)to the District Judge where the value of the original suit in which the decree or order was made did not exceed [Ten Lakh rupees] [Substituted for 'Five Lakh' vide H.P. Rajpatra dated 25th September 2009.]