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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Himachal Pradesh - Subsection

Section 129(2)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)if the question is one over which a Revenue Court has jurisdiction, the Revenue Officer shall proceed as a Revenue Court under the provision of [law for the time being in force] [ Substituted for the words and figures The Himachal Pradesh Abolition of Big landed Estates and Land Reforms Act, 1953', which were substituted by the HP. Act 15 of 1954, under section 26 of HP. Act 21 of 1976.];