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

State of Himachal Pradesh - Subsection

Section 27B(4) in The Himachal Pradesh Nautor Land Rules, 1968

(4)There should be spot inspection by the Tehsil Revenue Officer to determine if the land applied for, falls within the purview of sub-rule(l). If there is Forest growth on the land applied for, the spot inspection shall be done jointly by the Tehsil Revenue Officer and a representative of the Forest Department not below the rank of a Range Officer.