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[Cites 0, Cited by 0] [Section 75A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 75A(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)When the defaulter is brought before the Collector, the Collector may issue an order to the office-in-charge of the civil jail of the district, directing him to confine the defaulter in the jail for such period, not exceeding one month from the date of the order, as the Collector thinks fit.