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2015 AIR CC 2873 (HP)
Himachal Pradesh High Court
Hon'ble Judge(s): P. S. Rana , J

( A ) Civil Procedure Code (5 of 1908) O. 39 , Rr. 1, 2 — Himachal Pradesh Urban Rent Control Act (25 of 1987), S. 11 — Alternative remedy — Claim for supply for water to tenanted premises — Tenant has remedy to approach u/S. 11 of H. P. Urban Rent Control Act for seeking essential water service in his premises — Relief cannot be granted by Civil Court. (Paras714)

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