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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27A(3) in The Himachal Pradesh Nautor Land Rules, 1968

(3)Notwithstanding anything contained in sub-clause (b)of clause (iv)and explanation (2) above, the sanctioning authority may consider most deserving cases and grant land more than the prescribed limit according to the merits of the case under clause (iv) after receiving reasons for doing so.