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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Himachal Pradesh - Subsection

Section 198(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)The Panchayat shall not without the previous sanction of the State Government transfer any land which has been acquired under sub-section (1) or divert such land to a purpose other than the purpose for which it has been acquired.