Section 122(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 10] [Section 122(1)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

(c)if he or any of his family member(s) has encroached upon any land belonging to, or taken on lease or requisitioned by or on behalf of, the State Government, a Municipality, a Panchayat or a Co-operative Society unless a period of six years has elapsed since the date on which he or any of his family member, as the case may be, is ejected therefrom or ceases to be the encroacher.

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State of Himachal Pradesh - Subsection

Section 122(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994