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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(3) in The Himachal Pradesh Minor Canals Act, 1976

(3)The owner of any land which has been occupied after the commencement of this Act for any purpose under sub-section (1) and has remained in such occupation for period exceeding 3 years may require that such land shall be permanently acquired in accordance with the provisions of section 41.