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[Cites 0, Cited by 5] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)if he has encroached upon, or is a beneficiary of the encroachment upon, any land belonging to, or taken on lease or requisitioned by or on behalf of the State Government, a Municipality, a Panchayat or a Co-operative Society unless a period of six years has elapsed since the date on which he is ejected therefrom or he ceases to be the encroacher;