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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

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

(2)"agriculturist" means a [landowner] [Substituted for 'person' vide the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.] who cultivates land personally in an estate situated in Himachal Pradesh;