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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)The Collector may at any time by order in writing withdraw the proclamation, and it shall be deemed to be withdrawn when either the arrear has been paid or the interests of the defaulter in the property have been sold for the recovery of the arrear.