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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)When the Collector determines to proceed under this section against [immovable property] [Substituted ibid for the words 'property'] other than the land in respect of which the arrear is due, he shall issue a proclamation prohibiting the transfer or charging of the property.