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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)When in any record-of-rights completed after that date it is not expressly provided that any forest or quarry or any such land or interest belongs to the Government, it shall be presumed to belong to the land-owners.