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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(5) in The Himachal Pradesh Land Preservation Rules, 1983

(5)The State Government after satisfying itself may issue a Notification, to temporarily regulate, restrict or prohibit any action, under section 4, 5 or 6, for a period not more than 30 years.