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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2)(k) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966

(k)"where right, title and interest in the land under section 11,14 and 27(4) have been acquired by a tenant or vested in the State Government under section 15 of 27( 1) (3) of the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953, the muafi of the land-revenue attached to such land shall automatically stand resumed with effect from the date the right, title and interest of the land-owner is extinguished".