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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(g) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975

(g)the Revenue Officer shall record the conditions laid down in sub-paras (d), (e)and (f) above in the mutation orders to be passed by him. His orders shall further be recorded in the remarks column of the Jamabandi in which the mutation pertaining to the land is incorporated.