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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(2) in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974

(2)On receipt of the information from the patwaris, the Field Kanungo shall, after examination attest the entries made by the patwari in Form 'A' and forward it to the Tehsildar or the Naib-Tehsildar concerned, as the case may be.