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

State of Himachal Pradesh - Subsection

Section 2(16) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(16)'owner' means, in the case of unalienated land, the lawful occupant and when such land has been mortgaged, owner means the mortgagor; in the case of alienated land, owner means the superior holder;