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[Cites 0, Cited by 0] [Section 160A(4)] [Section 160A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 160A(4)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)"premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof; and