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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(5) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(5)When a defendant pays money into Court under this section the Court shall give the defendant a receipt, and the receipt so given shall operate as an acquaintance in the same manner and to the same extent as if it had been given by the plaintiff or the third person, as the case may be.