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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(6) in Himachal Pradesh Waqf Rules, 2016

(6)After obtaining possession of the property, the Collector or any person duly authorized by him in this behalf shall hand over the said property to the Board or to any person duly authorized by the Board on proper acknowledgement and the collector or any other person duly authorized by him in this behalf shall proceed to recover the arrears of land revenue in Form HPWB-XXII.