Section 2(19) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(19)"agricultural year", "estate", "holding", "legal practitioner", "pay", "rates and cesses", "village cess" and "village officer" have the meanings respectively assigned to these terms in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or the Punjab Land Revenue Act, 1887 (17 of 1887), as the case may be.
