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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(2)Where there is a dispute between the various claimants the amount determined by the Land Reforms Officer and deposited by the tenants shall be kept in the deposit in the Treasury/Sub-Treasury pending adjudication of the case by the competent court or officer, as the case may be.