Section 15(2)(b) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

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State of Himachal Pradesh - Subsection

Section 15(2)(b) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(b)for allotment of a site to a handicapped or houseless person for the construction of a house; and the allottee shall pay amount-

(i)for the land allotted to him at the rate of ninety-five times the land revenue and rates and cesses, thereof;

(ii)for building, structure or tube-well, if any, at 50% of the market price of such building, structure or tube-well: