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

State of Himachal Pradesh - Subsection

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

(b)suits under section 29 for the determination of rent or other sum on the expiration of the term of an assessment of land revenue;