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State of Himachal Pradesh - Section

Section 5 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh

5. Suits for and to contest ejectment.

- Suits (a) by landowners for the ejectment of tenants and (b) tenants to recover possession or to obtain compensation in case of wrongful ejectment are dealt with in paragraphs 801-805 of the Land Administration Manual.