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State of Himachal Pradesh - Section

Section 127 in The Himachal Pradesh Land Revenue Act, 1953

127. Absolute disallowance of partition.

- After examining such of the co-sharers and other persons as may be present on that day, the Revenue Officer, may, if he is of opinion that there is good and sufficient cause why partition should be absolutely disallowed, refuse the application, recording the grounds of his refusal.