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State of Himachal Pradesh - Section

Section 19 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

19. Deposit of compensation.

- The amount of compensation payable by an owner/tenant under section 23 shall be deposited by him in the nearest Government treasury and a copy of the receipt obtained by him in taken of credit shall be produced by him before the Consolidation Officer.