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State of Himachal Pradesh - Section

Section 2 in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997

2. Amendment of section 2.

- In section 2 of the Himachal Pradesh Tenancy and Land Reform Act, 1972 (hereinafter called the principal Act), in clause (2), for the word "person", the word "landowner" shall be substituted.