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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(2)(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(a)Any person dissatisfied with the decision of the sale officer in regard to the distribution of such residue may, within thirty days of the communication to him of such decision, institute a suit in a court to establish the right he claims.