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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(2)21 years or more in age and preferably literate.The village Lambardar or members of the Gram Panchayat of the village may be one of the members of that committee. Proportionate representation may also be given to the Harijan right holders and landless agrarian labourers of the village. He shall then record the statements of the landowners, tenants and landless agrarian labourers of the estate or estates concerned and shall put up a scheme for the consolidation of holdings in consultation with the village committee mentioned above.