Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(s) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972 (s)"tea estate" means an area under tea plantation and includes such other area necessary for purposes sub-servient to a tea plantation as may be prescribed;
