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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(3) in The Himachal Pradesh Minor Canals Act, 1976

(3)When a record showing all or any of the matters enumerated in sub-section (1) has been framed at any settlement of the land revenue already sanctioned by the Government and has been attested by the revenue officer such record shall be deemed to have been made under this section.