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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(5) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(5)The Collector may, by order in writing, at any time after the land vested in the State Government, direct the landowners to deliver possession thereof within 10 days from the service of the order to such person as may be specified in the order.