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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(4) in Himachal Pradesh Pre-Emption Act, 2010

(4)If the plaintiff fails within the time fixed by the court or within such further time as the court may allow to make the deposit or furnish the security mentioned in sub-section (1) or subsection (2), his plaint shall be rejected or his appeal shall be dismissed, as the case may be.