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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(a) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(a)partition of such lands is made by the individual co-sharers through a process of law by a competent court or authority,