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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Himachal Pradesh - Subsection

Section 99(2)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)a person who, after the appointed day, obtains right of occupancy from the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954);