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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Himachal Pradesh - Subsection

Section 79(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(2)If the party institutes the suit in compliance with the requisition, the Revenue Court shall dispose of the proceeding pending before it in accordance with the final decision of the Civil Court of the first instance or appeal, as the case may be.