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[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(5)(i) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(i)where in a suit cognizable by and instituted in a Civil Court it becomes necessary to decide any matter which can under this sub-section be heard and determined only by a Revenue Court, the Civil Court shall endorse upon the plaint the nature of the matter for decision and the particulars required by Order VII, rule 10, of the Code of Civil Procedure, 1908 and return the plaint for presentation to the Collector;