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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(2)(d) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(d)the principle and procedure to be followed in the preparation of the scheme under section 22 and the classes of tenants whose holdings are to be consolidated and appointment of a committee in connection with the scheme;