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

State of Himachal Pradesh - Subsection

Section 8(4) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(4)The State Government may, by notification in the Official Gazette, add to, amend, vary or revoke any scheme made under this section.