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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968

(1)Any person belonging to any Scheduled Tribe who desires to make a transfer of his interest of any land to a person not belonging to such tribe, may make an application to the Deputy Commissioner for the grant of permission for such transfer.