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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Himachal Pradesh - Subsection

Section 127(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)Notwithstanding the repeal of the enactments mentioned in section 126, all suits, applications or other proceedings pending disposal at the commencement of this Act, shall be disposed of in accordance with the provisions of the said Acts as if these Acts had not been repealed.