Section 104(7) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(7)The provisions of the foregoing sub-section shall apply to evacuee land as defined in the Administration of Evacuee Property Act, 1950 (31 of 1950), to composite property as defined in the Evacuee Interest (Separation) Act, 1951 (65 of 1951), or the property vested in the Central Government under section 12 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954), with effect from such date as the State Government by notification, in the Official Gazette, specify.
