Section 2 in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987
2. Amendment of section 104.
- In the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (hereinafter referred to as the principal Act) in section 104, at the end of, sub-section (9) for the sign "." the sign ":" shall be substituted and thereafter the following proviso shall be added, namely:-"Provided that nothing contained in this section shall apply to such land which is either owned by or is vested in the Government under any law, whether before or after the commencement of this Act, and is leased out to any person."
