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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3)(ii) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987

(ii)Where the mortgage is made for procuring the loans for construction or improvements over the land either from the Government or from any other financial institution constituted or established under any law for the time being in force or recognised by the State Government.