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

State of Himachal Pradesh - Subsection

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

(vi)in case the tenant fails to exercise his right of selection of land by the date notified under clause (v), the Land Reforms Officer shall determine his share after giving the parties an opportunity of being beard. In such a case also, the tenant shall be given the first choice to select the land.