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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Himachal Pradesh - Subsection

Section 47(vii) in Himachal Pradesh Co-Operative Societies Act, 1968

(vii)the record-of-rights shall include the particulars of every charge on land or interest created under a declaration under clause (i) or (ii). The halka patwari shall note such charge in the village records within one week after the receipt of the declaration and shall thereafter return the declaration to the society concerned.