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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(1)(b) in The Himachal Pradesh Land Preservation Act, 1978

(b)when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.