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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(1)(a) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(a)an area not less than fifty per cent of the total area vested in the State Government under section 3 of this Act for grazing and other common purposes of the inhabitants of an estate; and