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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(3)(i) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(i)suits by a landowner for arrears of rent or for the money equivalent of rent [***] [The words 'or for sums recoverable under section 12' deleted by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]; and