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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(2)(e) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(e)the number of plots should not exceed the number of plots held by a land-lord or tenant before the consolidation proceedings; and