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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(16) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(16)"Revenue Officer" or "Revenue Court" in any provision of this Act, means a Revenue Officer or Revenue Court having authority under this Act to discharge the functions of a Revenue Officer or Revenue Court, as the case may be, under that provision;