Section 20(1)(a) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(a)a list of all plots comprised in the holdings of each tenure holder, showing-

(i)the area of each plot;

(ii)the soil classes of the plots according to the last settlement;

(iii)the hereditary rent rates sanctioned for the soil classes at the last settlement or revision operations, whichever is the latest;

(iv)the rental value of the plot;

(v)the revenue or the rent, as the case may be, of the plot calculated in the manner prescribed;

(vi)such other particulars as may be prescribed;

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