Section 2(e) in Himachal Pradesh Pre-Emption Act, 2010
(e)any expression which is defined by section 4 of the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or section 2 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974), shall, subject to the provisions of this Act, have the meaning assigned to it in the said section.
