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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Himachal Pradesh - Subsection

Section 69(2)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)the Code of Civil Procedure, 1908 (5 of 1908) shall, so far as it is applicable, apply to all proceedings in Revenue Courts whether before or after decree; and