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[Cites 0, Cited by 0] [Section 75A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 75A(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)At any time after an arrear of land-revenue has accrued a Revenue Officer may issue a warrant directing an officer named therein to arrest the defaulter and bring him before the Revenue Officer.