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

State of Himachal Pradesh - Subsection

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

(ii)on the plaint being presented to the Collector, the Collector shall proceed to hear and determine the suit where the value thereof exceeds Rs. 1,000 or the matter involved is of the nature mentioned in first group of sub-section (3) of this section and in other cases may send the suit to an Assistant Collector of the First Grade for decision.