Section 118(3A)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 118(3A)] [Section 118] [Entire Act]

State of Himachal Pradesh - Subsection

Section 118(3A)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)the Registrar or the Sub-Registrar, appointed under the Indian Registration Act, 1908, before whom any document pertaining to transfer of land is presented for registration, comes to know or has reason to believe that the transfer of land is in contravention of sub-section (1); or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 118(3A)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972