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State of Himachal Pradesh - Section

Section 42 in The Punjab Land Revenue Rules

42.

(i)In proceeding in which costs have been incurred, the final order shall apportion the costs between the parties to the proceeding.
(ii)Costs thus apportioned shall be recoverable by the Revenue Officer by attachment and sale of the moveable property of the persons liable for the same in the manner prescribed in section 70 of the Land Revenue Act.