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State of Himachal Pradesh - Section

Section 49 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

49. Report of destruction, removal or injury of survey marks.

- Every village officer of an estate shall be legally bound to furnish a Consolidation Officer, with information respecting the destruction or removal of, or any injury done, to any survey mark lawfully erected in the estate.