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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(3)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)The order shall be proclaimed at some place on or adjacent to such property by beat of drum or other customary mode and a copy of the order shall be fixed at a conspicuous part of village crossing. Where the property is land, paying revenue to the Government, a copy of the order shall be affixed in the nearest office of the Assistant Collector/District Collector having local jurisdiction.