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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

Section 171(2)(vii) in The Himachal Pradesh Land Revenue Act, 1953

(vii)any notification of the undertaking of the general re-assessment of a district or tehsil having been sanctioned by the State Government;