Section 75 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
75. Exception of suits under this Act from operation of certain enactments.
- Nothing in section 80 of the Code of Civil Procedure, 1908 (5 of 1908) or similar provision in any laws in force for the administration of local authorities shall be construed to apply to a suit of a class mentioned in section 58 of this Act.
