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[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38A(2)(a) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(a)On receipt of the application, complete in all respects under sub-rule (1), the Collector shall, after calling for the information from the revenue staff in form LRXV and holding such enquiry as he may deem fit, verify the title of the land in question and if he is of the opinion that the application should be accepted, he shall recommend application within a period of [10 days] [Sub-rules (1) and (2) substituted vide Notification No. Revenue B-A (3)6/96, dated 5-3-1998, published in R.H.P., Extraordinary, dated 17-3-1998, pp. 1022-27.] from the date of its receipt by him to the State Government for its consideration :]