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State of Himachal Pradesh - Section

Section 3 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974

3. Period for giving information under section 4(1).

- The time under sub-section (1) of section 4 of the Act or giving written information of the details of total land revenue payable by a land-owner shall be 30 days from the commencement of these rules.