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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(c) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

(c)the allottee shall become full owner of the land allotted to him when all payments due in respect of such land have been made either in lump sum or on payment of first instalment of such dues, as the case may be;