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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(4) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(4)In case the tenants fail to pay the instalments according to the time fixed by the Land Reforms Officer in his order, the landowner shall make an application to the Land Reforms Officer for recovery of the amount due as arrear of land revenue.