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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Himachal Pradesh - Subsection

Section 85(1)(d) in The Himachal Pradesh Land Revenue Act, 1953

(d)if the property is to be sold otherwise than for the recovery of an arrear due in respect thereof any encumbrance, grant or contract to which the property is known to be liable; and