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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(3) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(3)The State Government shall, by notification and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2).