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[Cites 0, Cited by 1] [Section 104(1)] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(1)(iii) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(iii)the right, title and interest in the rest of the tenancy land of the landowner, who is entitled to resume land under clauses (i) and (ii) shall vest in the tenant free from an encumbrances with effect from the date to be notified by the State Government in the Official Gazette;