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State of Himachal Pradesh - Section

Section 40 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

40. Distribution of land purchased by State Government under rule 39.

- The distribution of the land among the persons mentioned in section 121 shall be made by the Collector. The eligible person shall be required to make an application to the Collector who shall allot the land keeping in view the order of preference mentioned in the aforesaid section.