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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(3) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(3)Where part of the fields are involved in selection of land for resumption and to be left with the tenant, the tatima shajras will be prepared by the Patwari and checked by the Field Kanungo. The Revenue Officer will also check 25% of the tatima shajras.