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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(f) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997

(f)a person who has become non-agriculturist on account of-
(i)acquisition of his land for any public purpose under the Land Acquisition Act, 1894; or
(ii)vestment of his land in the tenants under this Act; or"