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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(v) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(v)a statement showing the compensation payable by or to an owner in order to adjust difference in the value of land exchanged under section 38 of the Act or due to the existence of wells, trees etc. under sub-section (4) of section 26;