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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2)(i) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966

(i)muafis granted for the maintenance of garden or sarai and for good conduct, loyalty and obedience of the muafidar may be allowed to continue as the same are for the common good of the people