Section 2(3A) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3A)[ 'bank' has the same meaning as assigned to it in the Himachal Pradesh Agricultural Credit Operation and Miscellaneous Provisions (Banks) Act, 1972.] [Added by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.];
