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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Himachal Pradesh - Subsection

Section 110(2)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)cause notice of the application and of the day fixed for the hearing thereof, to be served on, or proclaimed for the information of, all persons recorded as having rights in the land specified in the order made under the proviso to sub-section (1) of section 109, and all other persons interested or claiming to be interested therein;