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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(2)The price of the land as determined by the Collector and confirmed by the State Government shall be paid to the transferer in cash after withdrawal of the money from the Government Treasury or the Sub-Treasury against the appropriate Head of Account.