Section 118(2)(g) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

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State of Himachal Pradesh - Subsection

Section 118(2)(g) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(g)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 Housing and Urban Development Authority, established under the Himachal Pradesh Housing and Urban Development Act, 2004, or from the Development Authority constituted under the Himachal Pradesh Town and Country Planning Act, 1977 or from any other statutory Corporation set-up for framing and execution of house accommodation schemes in the States under any State or Central enactment] [These words substituted for the words, signs and figures 'Himachal Pradesh State Housing Board established under the Himachal Pradesh Housing Board Act, 1972' by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 10 of 2007.]; or

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State of Himachal Pradesh - Subsection

Section 118(2)(g) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972