Section 22(2)(a) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(a)the land in each village may be divided and grouped under the following blocks, namely-

(i)block of land producing rice only;

(ii)block of land producing mainly Ekfasli crops, other than rice;

(iii)block of land which is mainly Dofasli;

(iv)block of land subject to fluvial action of any river; and

(v)classification and valuation of land for the purpose of consolidation and the exchange ratio for conversion of (Sic) class into other;

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