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State of Himachal Pradesh - Section

Section 10 in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968

10. [ Power to make rules [The Rules framed in the Not No. 221 1969 wal Sectt. Dated the 6th December 1969 repro. at p.ages 114.]

(1)The State Government may make rules for the purpose of carrying out the provisions of this Act]
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the form of application for the grant of permission under section 4, the particulars it may contain, the fees which should accompany it and the manner of depositing such fees; and
(b)any other matter which has to be, or may be, prescribed under this Act.
NotificationsThe Himachal Pradesh Transfer of Land (Regulation) Act, 1968 Areas to which the Act extendsWelfare Department[Notification] [R.H.P. dated the 27th September, 1969, Page 9.]Shimla-2, the 11th September, 1969No 22-3/69-Wel. Sectt. - In exercise of the powers conferred under sub-section (2) of section 1 of the Himachal Pradesh Transfer of Land (Regulation) Act, 1968 the Lieutenant Governor, Himachal Pradesh is pleased to extend the Himachal Pradesh Transfer of Land (Regulation) Act, 1968 to the following areas:-
Serial No. Name of the District Area/Areas to which the Act ibid is extended
1 2 3
1. District Lahaul and Spiti Whole
2. District Kinnaur Whole
3. District Chamba Pangi Sub-Tehsil, Bharmour Sub-Tehsil