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[Cites 0, Cited by 7] [Entire Act]

State of Himachal Pradesh - Section

Section 66 in The Punjab Land Revenue Rules

66.

On and after the date fixed for the attendance of the defaulter, the Revenue Officer shall make an inquiry into existence of the arrear, and if it is proved, he shall record an order standing the amount of the arrear and the person who is the defaulter, and shall thereafter proceed to recover the same.