Section 6(2) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966

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State of Himachal Pradesh - Subsection

Section 6(2) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966

(2)as regards other assignments: -

(a)on the death of the existing holder to enquire promptly about the succession;

(b)to satisfy himself that the conditions of the grant are substantially fulfilled by the assignee;