Section 11 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
11. Temporary disability for the purpose of section 30.
- For the purpose of clause (d) of sub-section (1) of section 30 a land-owner who is -(a)temporarily an (idiot) or a lunatic; or(b)a person incapable of cultivating by reason of blindness or other physical infirmity; or(c)persuing studies in recognised institution and does not exceed 25 years in age and whose father or mother, as the case may be, either suffers from any of the disqualifications mentioned in clause (a) or (b) of the said sub-section or has died; or(d)under detention or imprisonment,shall be treated as temporarily disabled.
