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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(2)(d) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(d)the number of chaks to be allotted to each tenure holder excluding areas earmarked for abadi and shall not exceed the number of blocks unless there is only one block and the land is more or less of a uniform quality;