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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)When a Revenue Officer is exercising jurisdiction with respect to any such suit as is described in sub-section (3) or with respect to an appeal or other proceeding arising out of any such suit, he shall be called a Revenue Court.