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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2)(ii) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

(ii)fifteen times the land revenue assessed on the land at the time when it was mortgaged if the mortgagee has been in possession for a period exceeding twenty five years.