Section 91(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

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State of Himachal Pradesh - Subsection

Section 91(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)override any or the provisions or this Act with respect to the acquisition of a right of occupancy, or the reduction, remission or suspension of rent or the enhancement of the rent of a tenant having a right of occupancy under section 3 or section 4 or section 5; or

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State of Himachal Pradesh - Subsection

Section 91(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972