Section 89(1)(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(1)(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(c)regulating the procedure in cases where persons are entitled to inspect records of Revenue Officers or Revenue Courts, or to obtain copies of the same, and prescribing the fees payable for searches and copies;

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State of Himachal Pradesh - Subsection

Section 89(1)(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972