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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(2)(c) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

(c)the procedure and principles by which the Collector shall assess the amount due under the mortgage, and the value of the benefits accruing to the mortgagee while in possession;