Section 2(2)(f) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994

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State of Himachal Pradesh - Subsection

Section 2(2)(f) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994

(f)a person who has become non-agriculturist on account of acquisition of his land for any public purpose under the land Acquisition Act, 1894(1 of 1894); or

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State of Himachal Pradesh - Subsection

Section 2(2)(f) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994