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[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Himachal Pradesh - Subsection

Section 168(1)(d) in The Himachal Pradesh Land Revenue Act, 1953

(d)regulating the procedure in cases where persons are entitled to inspect records of Revenue Officers, or records or papers in the custody of village officers, or to obtain copies of the same and prescribing the fees payable for searches and copies;