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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Himachal Pradesh - Subsection

Section 47(vi) in Himachal Pradesh Co-Operative Societies Act, 1968

(vi)subject to the prior claims of the Government in respect of land revenue there shall be a first charge in favour of the society on the land or interest specified in the declaration made under clause (i) or (ii) for and to the extent of the dues owing by him on account of the loans and advances;