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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968

(2)Every application under sub-section (1) shall be made in the prescribed form and shall contain the prescribed particulars and shall be accompanied by such fees as may be prescribed.