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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(2)The permissible area for the purposes of clause (c) of sub-section (1) for the districts of Kinnaur and Lahaul and Spiti; Tehsil Pangi and Sub-Tehsil Bharmour of Chamba district, areas of Chhota Bhangal and Bara Bhangal of Baijnath, Kanungo Circle of Tehsil Palampur of Kangra district and area of Dodra Kuwar Patwar Circle of Rohru Tehsil and Pandra-bis Pargana of Rampur Tehsil of Simla district shall be 70 acres.