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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(17) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(17)'standard area' in respect of any class of land means the area which the State Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular notified area and includes a standard area revised under the said section.