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

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State of Himachal Pradesh - Subsection

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

(iii)any claim to the office of kanungo, or village officer, or in respect of any injury caused by exclusion from such office, or to compel the performance of the duties or a division of the emoluments thereof;

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State of Himachal Pradesh - Subsection

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