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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

Section 171(2)(xxvi) in The Himachal Pradesh Land Revenue Act, 1953

(xxvi)[ the ejectment of any person under section 163 or the recovery of damages or fine payable under sub-section (1) of that section] [Added by Section 4 of HP. Act No. 19 of 1971.].