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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(1)Notwithstanding anything contained in any law for the time being in force, no land shall be acquired by the State Government or any local authority or sold at any sale held under the orders of any court so as to leave a fragment.