Section 167(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

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State of Himachal Pradesh - Subsection

Section 167(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)purchase of bid for, either in person or by agent, in his own name or in that of another, or jointly or in shares with other, any property which any Revenue Officer or Revenue court in the district in which he is employed has ordered to be sold, or

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State of Himachal Pradesh - Subsection

Section 167(1)(a) in The Himachal Pradesh Land Revenue Act, 1953