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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)The Collector shall cause to be prepared by the patwari of each estate yearly, or at such other intervals as the Financial Commissioner may prescribe, an edition of the record-of-rights amended in accordance with the provisions of this Chapter.