Section 21(2)(iii) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(2)(iii) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(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.

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State of Himachal Pradesh - Subsection

Section 21(2)(iii) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975