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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(3)(j) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(j)suits for sums payable on account of land revenue or of any other demand recoverable as an arrear of land revenue under any enactment for the time being in force.