Section 119(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(4)Immediately on payment of the reasonable price under this section, all rights, title and interest (including contingent interest, if any) in the land of the owner, or owners, as the case may be, shall be extinguished and shall stand transferred to, and vested in, the State Government free from all encumbrances : [:] [Substituted for the sign '.' by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.][Provided that the vestment of land in the State Government shall not affect the rights of a tenant in such land.] [Proviso inserted by section 22 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
