Section 124(2)(c) in The Himachal Pradesh Land Revenue Act, 1953

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State of Himachal Pradesh - Subsection

Section 124(2)(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)any land which is occupied as the site of a town or village and is assessed to land-revenue, may be refused if, in the opinion of the Revenue Officer, the partition of such property is likely to cause inconvenience to the co-sharers or other persons directly or indirectly interested therein, or to diminish the utility thereof to those persons; and

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State of Himachal Pradesh - Subsection

Section 124(2)(c) in The Himachal Pradesh Land Revenue Act, 1953