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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Himachal Pradesh - Subsection

Section 118(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)If the land-owners fail to provide such persons or to provide them in sufficient number, such other persons as a Revenue Officer considers necessary may be employed and the cost of employing them recovered from the land-owners as if it were an arrear of land-revenue.