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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(17)(ii) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(ii)the predecessors or successors in interest of a tenant or a sub-tenant, as the case may be; but it does not include -