Section 104(8) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(8)Save as otherwise provided in sub-section (9), nothing contained in sub-sections (1) to (6) shall apply to a tenancy of a landowner owner during the period mentioned for each category of such landowners in sub-section (9) who, -(a)is a minor or unmarried woman, or if married, divorced or separated from husband or widow; or(b)is permanently incapable of cultivating land by reason of any physical or mental infirmity; or(c)is a serving member of the Armed Forces; or(d)is the father of the person who is serving in the Armed Forces, up to the extent of inheritable share of such a member of the Armed Forces on the date of his joining the Armed Forces, to be declared by his father in the prescribed manner.
