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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Himachal Pradesh - Subsection

Section 87(i) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(i)In decrees for possession of agricultural land, it should be stated whether possession is to be given at once or after the removal of any crop that may be standing on the land at the time when the decree is executed or on or after any specified date.