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

State of Himachal Pradesh - Subsection

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

(g)a non-agriculturist who purchases or intends to purchase land for the construction of a house or shop, or purchases a built up house or shop, from the Himachal Pradesh State Housing Board established under the Himachal Pradesh Housing Roard Act, 1972 (10 of 1972), & from the Development Authority constituted under the Himachal Pradesh Town and Country Planning' Act, 1977 (12 of 1977) or from any other statutory Corporation set-up for framing and execution of house accommodation schemes in the State under any State or Central enactment;