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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1)(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(c)an order shall not be modified or reversed unless reasonable notice has been given to the parties affected thereby to appear and be heard in support of the order;