Section 4 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
4. Right of occupancy in land taken in exchange.
- If the tenant has voluntarily exchanged the land, or any portion of the land, formerly occupied by him for other land belonging to the same landowner, the land taken in exchange shall be held to be subject to the same right of occupancy as that to which the land given in exchange would have been subject if the exchange had not taken place.
