Section 3(3)(i) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

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State of Himachal Pradesh - Subsection

Section 3(3)(i) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(i)for the land reserved for grazing and other common purposes under clause (a) of sub-section (1) of section 8, five times the annual land revenue including rates and cesses chargeable thereon; and

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State of Himachal Pradesh - Subsection

Section 3(3)(i) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974