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[Cites 0, Cited by 0] [Section 104(9)] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(9)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)in case of persons mentioned in clauses (c) and (d) of sub-section (8), during the period of their service in the Armed Forces subject to resumption of land by such persons to the extent mentioned in first proviso to clauses (d) and (dd) of sub-section (1) of section 34 [(:)]