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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)Where at the time of the proposed ejectment of a tenant from any land his uncut or ungathered crops are standing on any part thereof, he shall not be ejected from that part until the crops have ripened and he has been allowed reasonable time to harvest them.