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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(1)(iv) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(iv)in case the land under the tenancy is partly irrigated and partly unirrigated and the landowner intends to resume land of both these classes, he shall be entitled to do so in the ratio and manner to be prescribed;