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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(2)There shall be the same classes of Revenue Courts as of Revenue Officers under this Act, and, in the absence of any order of the State Government to the contrary, a Revenue Officer of any class having jurisdiction within any local limits under this Act shall be Revenue Court of the same class having jurisdiction within the same local limits.