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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(3) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(3)In making a selection of his permissible area under sub-section (1), the landowner may also select land for a separate unit:Provided that the land selected for the separate unit, after adding the land owned on or after appointed day by such unit, shall not exceed the permissible area.