Section 21(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(2)The period for submission of application under sub-rule (1) above is :-(i)for the landowners other than those mentioned in sub-section (8) of section 104 [Upto thirty first December, 1975]; [Substituted and deemed to have been substituted w.e.f. the date of coming into force of the Principal rules, by Notification No. 10-5-73 Revenue, A.A., dated 15th December, 1975, published in R.H.P., Extraordinary, dated the 18th December, 1975, pp. 1917. ](ii)for the minors within 6 months from the date of attainment of majority;(iii)for members of Armed Forces mentioned in clauses (c) and (d) of sub-section [(8)] [Substituted vide Notification published in R.H.P., Extraordinary, dated 10-12-1988, pp. 2239-2240.] [of section 104 within 3 years] [Substituted vide Notification published in R.H.P., Extraordinary, dated 10-12-1988, pp. 2239-2240.] from the date on which they cease to be the members of the Armed Forces.
