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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Himachal Pradesh - Subsection

Section 124(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)places of worship and burial grounds held in common before partition shall continue to be so held after partition unless the parties otherwise agree among themselves and record their agreement and file it with the Revenue Officer.