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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8A(2) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

(2)If there are trees on the land granted under this scheme and the grantee is not in a position to pay the price of the trees at market rate, the trees shall be cleared by the Forest Department within a month from the date of grant of the land. **