Section 10(2) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968

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State of Himachal Pradesh - Subsection

Section 10(2) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968

(2)Without prejudice to the generality of the foregoing power, such rules may provide for-

(a)the form of application for the grant of permission under section 4, the particulars it may contain, the fees which should accompany it and the manner of depositing such fees; and

(b)any other matter which has to be, or may be, prescribed under this Act.

NotificationsThe Himachal Pradesh Transfer of Land (Regulation) Act, 1968 Areas to which the Act extendsWelfare Department[Notification] [R.H.P. dated the 27th September, 1969, Page 9.]Shimla-2, the 11th September, 1969No 22-3/69-Wel. Sectt. - In exercise of the powers conferred under sub-section (2) of section 1 of the Himachal Pradesh Transfer of Land (Regulation) Act, 1968 the Lieutenant Governor, Himachal Pradesh is pleased to extend the Himachal Pradesh Transfer of Land (Regulation) Act, 1968 to the following areas:-

Serial No.	Name of the District	Area/Areas to which the Act ibid is extended
1	2	3
1.	District Lahaul and Spiti	Whole
2.	District Kinnaur	Whole
3.	District Chamba	Pangi Sub-Tehsil, Bharmour Sub-Tehsil

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State of Himachal Pradesh - Subsection

Section 10(2) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968