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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)any arrear which has accrued while the land was under the charge of the Court of Wards, or was so circumstanced that the Court of Wards might have exercised jurisdiction over it under the law in force;