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

State of Himachal Pradesh - Subsection

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

(c)The applicant shall be informed of every order passed by the State Government under clause (b) of this sub-rule; and