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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2) in The Himachal Pradesh Land Preservation Rules, 1983

(2)The said Officer shall visit the area(s) to be notified and among other things, may examine the following aspects:-
(i)The situation of the area;
(ii)Configuration and condition of the area;
(iii)Present land use practices and their effect on general sub-soil water table.
(iv)Extent and degree of water and wind erosion and reasons of erosion.
(v)Attitude of the public regarding imposing of restrictions.
(vi)Whether the existing management is adequate to maintain and improve the soil status or not.