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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Himachal Pradesh - Subsection

Section 140(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)If from any cause arbitrators are not nominated, or an award is not delivered within the period fixed therefor in the order of reference, the Revenue Officer may from time to time enlarge that period or may cancel the order of reference.