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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(4)(i) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987

(i)land, the classification of which has changed or has been caused to be changed to "Gair-mumkin", "Gair-mumkin-Makan" or any other Gair-mumkin land by whatever name called, during the past five years countable from the date of entry in the revenue records to this effect;