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

State of Himachal Pradesh - Subsection

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

(f)[ a person who has become non-agriculturist on account of - [Clause (f) substituted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.]
(i)acquisition of his land for any public purpose under the Land Acquisition Act, 1894; or
(ii)vestment of his land in the tenants under this Act; or]