Section 3(e) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997
(e)in the second proviso, after the word "non-agriculturist", the words, brackets and alphabets "who purchases land under clause (dd) or" shall be added;(iii)in sub-section (3B), the words "and after making such enquiry as he thinks fit either-personally or through an officer working under him" shall be omitted and at the end, the words "and the order made by the Divisional Commissioner shall be final and conclusive" shall be added;(iv)for sub-section (3C), the following sub-section shall be substituted, namely:-
