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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(2)If a person fails to select the permissible area in accordance with the provision of section 8, the Collector may after collecting the information in such manner as he may deem fit, by order select the permissible area of such person.Provided that no such order shall be made without giving the person concerned an opportunity of being heard.