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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(ii) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(ii)where a tenure-holder has to be allotted land in more than one block, he shall except for special reasons, be allotted land on the boundary of the two blocks so as to form a single chak;