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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 Land Revenue Act, 1953

(2)The provision of this section shall not be put in force for the recovery of an arrear of land revenue which has accrued on land-
(a)while under attachment under the last foregoing section; or
(b)while under the charge of the Court of Wards.