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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)When it appears to the State Government that a record-of-rights for an estate does not exist, or that the existing record-of-rights for an estate requires special revision, it may by notification direct that record-of-rights be made or that the record-of-rights be specially revised, as the case may be.