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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(b) in The Himachal Pradesh Nautor Land Rules, 1968

(b)"Tenant", "Landowner", "Holdings" and "Estate" shall have the meaning, respectively, assigned to these words in the Himachal Pradesh Tenancy and Land Reforms Act, 1953 and the Himachal Pradesh Land Revenue Act, 1953.