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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Himachal Pradesh - Subsection

Section 57(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(d)applications under section 38 for the ejectment of a tenant against whom a decree for an arrear of rent in respect of his tenancy has been passed and remains unsatisfied;