Section 28(1) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(1)The provision of the Punjab Security of Land tenures Act, 1953 (10 of 1953) and the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955) and the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 (15 of 1954), which are inconsistent with the provisions of this Act are hereby repealed.
