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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(1) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971

(1)Where any person is in arrears of rent payable in respect of any public premises, the Collector may, by order require that person to pay the same within such time as may be specified in the order.