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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2)(i) in The Punjab Village Common Lands (Regulation) Act, 1961

(i)the manner and the order of priority in which the excess area shall be utilised by the Collector under sub-section (1) of section 5;