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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(ii) in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh

(ii)Courts should insist on landowners claiming arrears of rent in kind to file with their plaints not only the usual extracts from the jamabandi, but also one from the khasra girdawari for the harvests for which the suit is filed.