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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(4)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)the landowner shall be entitled to be present at, and take part in the division of the produce, which shall be made at the threshing floor; and