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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(a) in The Himachal Pradesh Abolition of Land Revenue On Un-Economic Holdings Act, 1978

(a)"land holding" means the total land in the State in possession of a person whether as owner, mortgagee, lessee, tenant or in any other lawful capacity and if such a person holds land jointly with others, his share in such holding;