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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Himachal Pradesh - Subsection

Section 117(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)If a person to whom the notice or proclamation is addressed fails to comply with the requisition, he shall be liable at the discretion of the Revenue Officer to fine which may extend to ten rupees.