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State of Himachal Pradesh - Section

Section 6 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

6. Expenses of witnesses.

(1)A Revenue Officer may at his discretion award to a witness attending on summons, a sum on account of his expenses not exceeding the sum to which the witness would have been entitled for a like attendance in a Civil Court.
(2)The sum so awarded shall be costs in the proceeding.