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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(iv) in The Punjab Land Revenue Rules

(iv)In the Kangra Kulu and Lahaul and Spiti districts, for the purposes of this rule the estate shall mean the mauza, tappa, kothi, or other officially recognized revenue unit as the Collector, subject to the orders of the Commissioner, shall determine.