Section 112 in The Himachal Pradesh Land Revenue Act, 1953
112. Rights transferred to be liable to all the incident of tenure of the estate to which the transfer is made.
- In every case in which, by the operation of section 109 or section 110 or section 111, proprietary or other rights in land are transferred from the land-owners and other right-holders of any one estate to the land owners of any other estate, such rights shall be subject to all the incidents of tenure and liabilities which under any law or custom for the time being in force, apply to the rights of the land-owners of the estate to which such rights are so transferred.
