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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(2)(iv) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(iv)schools and playgrounds, dispensaries, hospitals, and institutions of like nature, water works or tube wells whether such schools/playgrounds, dispensaries, hospitals, institutions, water works or tube wells, may be managed and controlled by the State Government or not: