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[Cites 0, Cited by 3] [Section 104(1)] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(1)(i) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(i)such a landowner shall be entitled to resume before the date to be notified by the State Government in the Official Gazette and in the manner prescribed, either one and a half acres of irrigated land or three acres of unirrigated land under tenancy from one or more than one tenants for his personal cultivation and the right, title and interest (including contingent interest, if any) of the tenant or tenants, as the case may be, therefrom shall stand extinguished free from all encumbrances created by the tenant or tenants to that extent :