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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Himachal Pradesh - Subsection

Section 70(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)A Revenue Officer or Revenue Court may summon any person whose attendance he or it considers necessary for the purpose of any application, suit, or other business before him or it as a Revenue Officer or Revenue Court.