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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Himachal Pradesh - Subsection

Section 77(5) in The Himachal Pradesh Land Revenue Act, 1953

(5)In respect of all rights and liabilities arising under this Act, the person to whom the holding is transferred shall, subject to the conditions of the transfer, stand in the same position as that in which the defaulter would have stood if the holding had not been transferred.