Section 118(2)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Himachal Pradesh - Subsection

Section 118(2)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(d)a landless person carrying on an allied agricultural pursuit; or

(dd)[ a person who, on commencement of this Act, worked and continues to work for gain in a estate situated in Himachal Pradesh; for the construction of a dwelling house, shop or commercial establishment in a municipal area, subject to the condition that the land to be transferred does not exceed - [Clause (dd) inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.]

(i)in case of a dwelling house-500 square meters; and

(ii)in the case of a shop or commercial establishment-300 square meters:

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State of Himachal Pradesh - Subsection

Section 118(2)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972