Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(iii) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979 (iii)the purchase of or acquisition of title to agricultural land by tenants under any law for the time being in force in any part of the State;
