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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(17)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)a person to whom a holding has been transferred or an estate or holding has been let in farm under the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or the Punjab Land Revenue Act, 1887 (17 of 1887), as the case may be, for the recovery of an arrear of land revenue or of a sum recoverable as such an arrear [;] ['Semi-colon' is substituted, by substituted, by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976 for 'comma' and the word 'or'.]