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[Cites 0, Cited by 0] [Section 118(4)] [Section 118] [Entire Act]

State of Himachal Pradesh - Subsection

Section 118(4)(ii) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(ii)land which is a site of a building in a town or a village and is occupied or let out not for agricultural purposes or purposes subservient to agriculture [but shall not include a built-up area in the municipal area;] [These words inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.]