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State of Himachal Pradesh - Section

Section 15 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

15. Determination of amount and apportionment thereof.

- In case there are objections regarding the proposed amount the Land Reforms Officer will give a hearing to the parties and will determine the amount payable to the landowners and apportion the amount among the landowners where there are more than one according to their respective shares.