Section 3 in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987
3. Amendment of section 113.
- For the existing first proviso to sub-section (1) of section 113 of the principal Act, the following proviso shall be substituted, namely:-"Provided that nothing contained in sub-section (1) shall apply to the transfer of land made for a productive purpose with the prior permission of the State Government in a prescribed manner."
