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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Himachal Pradesh - Subsection

Section 85(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)The place of sale specified under clause (a) sub-section (I) must be either the office of the Collector or some place appointed by the Collector in this behalf and situate in or near the property to be sold: