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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Himachal Pradesh - Subsection

Section 77(6) in The Himachal Pradesh Land Revenue Act, 1953

(6)When the transfer was for a term, the holding shall, on the expiration of the term, be restored by the Collector to the defaulter free of any claim on the part of the State Government or the transferee for any arrear of land-revenue or rates and cesses due in respect thereof.