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[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38A(2)(b) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(b)On receipt of the recommendations made by the Collector under clause (a) of this sub-rule, the State Government shall consider the application and allow or [reject the application with in 10 days:] [Substituted for the words 'reject the application' vide Notification No. B.A. (3)-6/96, dated 20th May, 1999, R.H.P., Extraordinary, dated 1-6-1999, pp. 1851-1852.]