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

State of Himachal Pradesh - Subsection

Section 2(2)(ii) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994

(ii)in sub-section (3) the words, brackets and figure "and such transfer shall be void ab-initio and the land involved in such transfer if made in contravention of sub-section (1), shall together with structures, buildings or other attachments, if any, vest in the State Government free from all encumbrances" shall be omitted;