Section 163(1)(c) in The Himachal Pradesh Land Revenue Act, 1953

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State of Himachal Pradesh - Subsection

Section 163(1)(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)if the encroacher has erected any building or other structure or has grown crops or planted trees on the encroached land it shall be competent for the Revenue Officer, while ordering his ejectment, to dismantle such building or other structure and confiscate any produce or other material on such land and put the same in public auction and deposit the sale proceeds thereof into the Government Treasury; and

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State of Himachal Pradesh - Subsection

Section 163(1)(c) in The Himachal Pradesh Land Revenue Act, 1953