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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Himachal Pradesh - Subsection

Section 163(1)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)the Revenue Officer may, having regard to such principles of assessment of damages as may be prescribed, assess the damages on account of such encroachment and may, by order, require the encroacher to pay the damages within such period and in such instalments as may be specified in the order;