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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Himachal Pradesh - Subsection

Section 105(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)Unless any such sum is declared by any enactment for the time being in force to be recoverable as if it were an arrear of land revenue due in respect of land charged therewith, the provisions of section 83 shall apply under sub-section (1) to the recovery thereof.