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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Himachal Pradesh - Subsection

Section 82(2)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)any lease at a fair rent, temporary or perpetual, for the erection of a dwelling house or manufactory, or for a mine, garden, tank, canal place of worship, or burial ground, so long as the land continues to be used for the purposes specified in the lease; or