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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Himachal Pradesh - Subsection

Section 129(2)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)if the question is one over which a Civil Court has jurisdiction, the procedure of the Revenue Officer shall be that applicable to the trial of an original suit by a Civil Court and he shall record a judgment and decree containing the particulars required by the Code of Civil Procedure to be specified therein;