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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(4)(ii) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987

(ii)land recorded as "Gair-mumkin", "Gair-mumkin Makan" or any other Gair-mumkin land, by whatever name called in the, revenue records, except constructed area which is not subservient to agriculture; and (iii) land which is a site of a building in a town or a village and is occupied or let out not for agricultural purposes or purposes subservient to agriculture."