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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(2)If any land acquired by the State Government or any local authority is in excess of its requirements, it shall be offered for sale in the first instance to the owners of contiguous survey numbers of recognised sub-divisions of survey numbers at the price at which it was acquired under sub-section (1)