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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(f) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975

(f)[the land allotted under this scheme shall not be subject to fragmentation by way of partition transfer or by any other mean; and] [Inserted vide notification No. 10-1/73-Revenue-A, dated 18-10-1975.]