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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Himachal Pradesh - Subsection

Section 99(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)an occupancy tenant of landowner who is an evacuee as defined in clause (d) of section 2 of the Administration of Evacuee Property Act, 1950 (31 of 1950).