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

State of Himachal Pradesh - Subsection

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

(xiv)any claim connected with, or arising out of, the collection by the State Government, or the enforcement by the Government of any process for recovery of land-revenue or any sum recoverable as an arrear of land-revenue;