Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(a) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997 (a)a benami transaction in which land is transferred to an agriculturist for a consideration paid or provided by a non-agriculturist; and
