Section 20(1)(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(b)a list of each tenure holder, showing-

(i)total area held by the tenure holder in all classes of tenures;

(ii)the revenue or the rent, as the case may be, for his share;

(iii)the rental value of the area held by the tenure holder; and

(iv)such other particulars as may be prescribed.

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