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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Himachal Pradesh - Subsection

Section 109(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)The decision of the Collector as to whether for the purposes of the proviso to sub-section (1) of this section, any land is or is not reasonably fit for cultivation or does or does not yield any produce of substantial value shall be final.