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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Himachal Pradesh - Subsection

Section 104(1)(v) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(v)in the event of any dispute between the landowner and the tenant with regard to the selection of land for resumption, the first right of selection of the land shall be that of the tenant who may exercise this right in the prescribed manner and before the date to be notified by the State Government in this respect in the Official Gazette;