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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2)(j) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966

(j)muafis granted as inam lands may be allowed to continue on the conditions that the inamdar should bear good moral character and be loyal to the Government. The inamdar cannot alienate the inam without prior approval of the Government Resumption or further continuance of the assignments will be revised by the Government after the death of the present inamdar.