Section 34(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

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State of Himachal Pradesh - Subsection

Section 34(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(d)[ that he holds his tenancy, from a person who created such tenancy within a period of six months before he became a member of the Armed Forces or while he was serving in the Armed Forces and wants to cultivate it himself on his ceasing to be a member of the Armed Forces; [Clauses (d) and (dd) substituted for original clause (d) by section 10 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]

(dd)that he holds his tenancy on the land comprising the share of a member of the Armed Forces covered by clause (d) of sub-section (8) of section 104 and who wants to cultivate it himself on his ceasing to be a member of the Armed Forces :

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State of Himachal Pradesh - Subsection

Section 34(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972