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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Himachal Pradesh - Subsection

Section 84(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)A suit under sub-section (1) must be instituted in a court having jurisdiction in the place where the office of the Collector of the district in which the arrear or some part thereof accrued is situate.Procedure in Sales