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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(2)The occupancy tenants who have acquired ownership rights or the landowner concerned may file objections, if any, to the Land Reforms Officer regarding the amount proposed to be paid within 15 days of the receipt of the notice.