Section 81(5) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(5)An order of the High Court under this section shall be conclusive as against persons who were not parties to the suit or proceeding as well as against persons who were parties thereto, and the decree or proceeding to which the order relates shall have effect as if it had been made or had by the Court in which the order was required to be registered.Miscellaneous
