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

State of Himachal Pradesh - Subsection

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

(h)suits for the recovery of over-payments of rent or land revenue or of any other demand for which a suit lies in a Revenue Court under this sub-section;