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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(5)(ii) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(ii)in the areas other than the areas mentioned in sub-section (2) of this section, one acre land mentioned in clause (a) of sub-section (1) shall count as one and a half acres of land mentioned in clause (b) of sub-section (1), and three acres of land mentioned in clause (c) of sub-section (1);