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[Cites 0, Cited by 0] [Section 38B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38B(ii) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(ii)in execution of these orders the Revenue Officer shall have all the powers in regard to contempts, resistance and the like which a Civil Court may exercise in the execution of a decree of the description mentioned in (i) supra.]