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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)The finding of the Revenue Officer under sub-section (2) shall have the force of a decree in a suit between the landowner and the tenant.Leases For Period Exceeding Terms Of Assessment Of Land Revenue