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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(2)If, within one month of the receipt of such application, the landowner fails or refuses, without reasonable cause, to grant the required permission to the tenant, the tenant may make an application within a period of two months to the Assistant Collector Second Grade, for the grant of such permission.