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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Himachal Pradesh - Subsection

Section 106(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)The Financial Commissioner may make rules as to the manner in which the boundaries of all or any estates in any local area are to be demarcated and as to the survey marks to be erected within those estates.