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[Cites 0, Cited by 1] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(4) in The Himachal Pradesh Land Revenue Act, 1953

(4)Land shall not be attached for the same arrear for, a longer term than five years from the commencement of the agricultural year next following the date of the attachment, but, if the arrear is sooner discharged, the land shall be released and the surplus receipts, if any, made over to the land-owner.