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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(j) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(j)"tenant" means any person by whom or on whose account rent is payable for any premises and includes such Sub-tenants and other persons as have derived title under the tenant under any law for the time being in force.