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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Himachal Pradesh - Subsection

Section 110(5) in The Himachal Pradesh Land Revenue Act, 1953

(5)When any order made under the proviso to sub-section (1) of section 109 shall, under the provisions of sub-section (4) of this section, cease to operate and determine all rights reserved to any person by such order shall be extinguished.