Section 104(9) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(9)In the case of landowners mentioned in clauses (a) to (d) of sub-section (8), the provisions of sub-sections (1) to (6) shall not apply :(a)in case of a minor during his minority and in case of other persons mentioned in clauses (a) and (b) of sub-section (8) during their life time;(b)in case of persons mentioned in clauses (c) and (d) of sub-section (8), during the period of their service in the Armed Forces subject to resumption of land by such persons to the extent mentioned in first proviso to clauses (d) and (dd) of sub-section (1) of section 34 [(:)][Provided that nothing contained in this section shall apply to such land which either owned by or is vested in the Government under any law, whether before or after the commencement of this Act, and is leased out to any person.] [This proviso inserted by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 6 of 1988.]
