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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1)(g) in The Himachal Pradesh Land Revenue Act, 1953

(g)when the land has been put to use for non-agricultural purposes such as brick-kilns, factories, cinemas, shops, hotels, houses, landing grounds and other similar purposes, whether or not already assessed to land-revenue: