Section 4(2)(h) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987

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State of Himachal Pradesh - Subsection

Section 4(2)(h) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987

(h)a non-agriculturist who purchases or intends to purchase land for the construction of a house or shop, or purchases a built up house or shop, from the Himachal Pradesh State Housing Board, established under live Himachal Pradesh Housing Board Act, 1972, or from the Development Authority constituted under the Himachal Pradesh Town and Country Planning Act, 1977, or from any other statutory corporation set-up under any State or Central/enactment; or

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State of Himachal Pradesh - Subsection

Section 4(2)(h) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987