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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Himachal Pradesh - Subsection

Section 127(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)continue in force unless and until directed otherwise or superseded by anything done or any action taken under this Act by the State Government or by other competent authority.