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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Himachal Pradesh - Subsection

Section 108(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)Every such boundary line shall be fixed with due regard to the history of the estates and the interests of the persons respectively owning them or possessing rights therein, in such manner as may be just and equitable in the circumstances of each case.