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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Himachal Pradesh - Subsection

Section 163(1)(d) in The Himachal Pradesh Land Revenue Act, 1953

(d)the Revenue Officer may impose upon the encroacher a fine upto [one thousand rupees per bigha or part thereof in the case of first encroachment] [Added vide HP L.R Amendment Act No.15 of 1989 published in RHP ex-ordinary dated 27.6.89 pages 1503-1504.] and, where the encroachment is repeated, a fine upto [two thousand rupees per bigha or part thereof for each such subsequent encroachment] [Added vide HP L.R Amendment Act No.15 of 1989 published in RHP ex-ordinary dated 27.6.89 pages 1503-1504.]