Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(2)Any person aggrieved by the repartition may file a written objection within thirty days of the publication before the Consolidation Officer who shall after hearing the object or pass such orders, as he considers necessary, confirming or modifying the repartition.