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[Cites 0, Cited by 0] [Section 118(3A)] [Section 118] [Entire Act]

State of Himachal Pradesh - Subsection

Section 118(3A)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)a Revenue Officer either on an application made to him or on receipt of any information from any source, comes to know or has reason to believe that any land has been transferred or is being transferred in contravention of the provisions of sub-section (1);