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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Himachal Pradesh - Subsection

Section 91(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)take away or limit the right of a tenant as determined by this Act for conferment and vestment of proprietary rights or to make improvements and claim compensation therefor, or where compensation for disturbance can be claimed under this Act, to claim such compensation; or