Section 2(2)(e) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994

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State of Himachal Pradesh - Subsection

Section 2(2)(e) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994

(e)the State Government or Central Government, or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956) or a statutory body or a Corporation or a Board established by or under a statute and owned and controlled by the State or Central Government; or

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State of Himachal Pradesh - Subsection

Section 2(2)(e) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994