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State of Himachal Pradesh - Section

Section 4 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

4. Petition for restitution.

- A mortgagor to whose land the provisions of this Act apply, may at any time present a petition to the collector praying for restitution of possession of the land mortgaged. The petition shall be duly verified in the manner prescribed for such petitions.