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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)if it appears to a Civil Court that a Court under its control has determined as suit of a class mentioned in section 58 which under the provisions of that section should have been heard and determined by Revenue Court; or