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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)determine the value of the tenant's uncut and ungathered crops, and, on payment thereof by the landowner to the Court or Revenue Officer, forthwith eject the tenant.