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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Himachal Pradesh - Subsection

Section 71(5) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(5)When a summons is so forwarded in a letter and it is proved that the letter was properly addressed and duly posted and registered, the Officer or Court may presume that the summons was served at the time when the letter would be delivered in the ordinary course of post.