Section 3(1)(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1)(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(b)"Committee" means a village committee specially appointed by the consolidation officer in respect of any estate or group of estates for consolidation of holdings; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 3(1)(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973