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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(2)The Assistant Consolidation Officer shall, after hearing the parties, if necessary, on the objections filed under sub-section (1) submit his report on those objections to the Consolidation Officer who shall except as provided in sub-section (4) dispose of the objections in the manner prescribed.