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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(c)failing such descendants and widow, on his widowed mother, if any, until she dies or remarries or abandons the land or is under the provisions of this Act ejected therefrom; and