Section 126(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(c)the words "Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953" (15 of 1954), wherever occurring in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), or in any other enactment for the time being in force, shall be substituted by the words "the Himachal Pradesh Tenancy and Land Reforms Act, 1972".
