Section 3(b) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997
(b)an authorisation made by the owner by way of special or general power-of-attorney or by an agreement with the intention to put a non-agriculturist in possession of the land and allow him to deal with the land in the like manner as if he is a real owner of that land.";(ii)in sub-section (2)-
