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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(2)(d) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971

(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;