Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38B(i) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(i)the order of such vestment and delivery of possession of immovable property shall be executed in the same manner as provided in the Code of Civil Procedure for the time being in force in respect of the execution of a decree whereby a Civil Court has adjudged ejectment from or delivery of possession of such property; and