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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Himachal Pradesh - Subsection

Section 65(i) in The Punjab Land Revenue Rules

(i)If the application is in due form and the arrear, of which recovery is desired has not been due for more than six months, the Revenue Officer shall fix a date for the hearing of the case, and serve a writ of demand on the defaulter together with a notice requiring him to appear on the date so fixed, if the demand has not in the meantime been paid.