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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(2)(m) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(m)the procedure to be followed in proceedings including applications, filing, and disposal of objections and appeals under this Act, in cases for which no specific provision has been made therein;