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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(1)Any person may within thirty days of the publication of the statement prepared under section 20 file before the Assistant Consolidation Officer an objection disputing the correctness or nature of any entry in the statement or pointing out any ommission therefrom.