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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(2)(i) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(i)the manner in which the area and assessment (including water rate, if any) of each re-constituted holding and tenancy shall be determined;