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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Himachal Pradesh - Subsection

Section 110(2)(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)upon the day so fixed for hearing, or any day to which the hearing may be adjourned, inquire into the rights in the land and award compensation in respect of all rights, found established therein, to the persons severally entitled thereto;