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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(a) in Himachal Pradesh Pre-Emption Act, 2010

(a)"agricultural land" shall mean land as defined under clause (7) of section 2 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974), but shall not include the rights of a mortgagee, whether usufructuary or not, in such land;