Section 21(2)(i) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

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State of Himachal Pradesh - Subsection

Section 21(2)(i) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(i)for the landowners other than those mentioned in sub-section (8) of section 104 [Upto thirty first December, 1975]; [Substituted and deemed to have been substituted w.e.f. the date of coming into force of the Principal rules, by Notification No. 10-5-73 Revenue, A.A., dated 15th December, 1975, published in R.H.P., Extraordinary, dated the 18th December, 1975, pp. 1917. ]

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State of Himachal Pradesh - Subsection

Section 21(2)(i) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975