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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Himachal Pradesh - Subsection

Section 163(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)the Revenue Officer may of his own motion or on the application of any other co-sharer eject the encroaching person (hereinafter in this section referred to as the encroacher) from such land and by order, proclaimed in the manner mentioned in section 23, prohibit repetition of the encroachment therein: