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[Cites 0, Cited by 1] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(6) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(6)Save as otherwise provided in section 114, every decision of the Land Reforms Officer, under this section shall be binding on all persons claiming an interest in a holding notwithstanding the fact that any such person has not appeared or participated in the proceedings before the Land Reforms Officer or any other revenue authority.