Section 2(2)(iii) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

(iii)after sub-section (3), the following sub-sections (3A), (3B), (3C) and (3D) shall be added, namely:-

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