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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(3)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)suits between landowner and tenant for addition to or abatement of rent under section 22 or for commutation of rent;