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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Himachal Pradesh - Subsection

Section 74(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)Any number of tenants cultivating in the same estate may, in the discretion of the Revenue Officer or Revenue Court and' subject to any rules which the State Government may make in this behalf, be made parties to any proceeding under Chapter III.