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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(c) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

(c)The record of each case along with the lists referred to in sub-paras (a) and (b) above shall be forwarded to the Collector who shall proceed to allot the land to eligible persons in the following order of preference:-