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[Cites 0, Cited by 0] [Section 104(8)] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(8)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(d)is the father of the person who is serving in the Armed Forces, up to the extent of inheritable share of such a member of the Armed Forces on the date of his joining the Armed Forces, to be declared by his father in the prescribed manner.