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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(3)(g) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(g)suits by a co-sharer in an estate or holding for a share of profits thereof or for a settlement of accounts;