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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(4) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(4)Where the objection filed under sub-section (1) involves a question of title and such question has not already been determined by a competent court, the Consolidation Officer shall refer the question for determination to the Arbitrator whose decision shall be final.