Section 3 in The Himachal Pradesh Abolition of Land Revenue On Un-Economic Holdings Act, 1978
3. Abolition of land revenue on un-economic holdings.
- Notwithstanding anything contained in the Himachal Pradesh Land Revenue Act, 1953, the land revenue on un-economic holdings shall stand abolished from Rabi 1977; and, the land-owner who at the commencement of this Act holds un-economic holding shall not be liable to pay any land revenue in respect of his land holding to the State.
