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[Cites 0, Cited by 0] [Section 27B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27B(3) in The Himachal Pradesh Nautor Land Rules, 1968

(3)The land may be granted on an application duly stamped with a Court fee of Rs. 2.50 P. and accompanied by a tatima of the land applied for, showing also the surrounding land and copy of jamabandi thereof.