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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(b) in The Himachal Pradesh Abolition of Land Revenue On Un-Economic Holdings Act, 1978

(b)"un-economic holding" means a land holding which does not exceed two and a half acres and comprises of unirrigated cultivated land or of such land which has been recorded as "banjar kadim", "banjar jadid" or grass lands, by whatever name called i.e. "ghasnis", "kharetars", "rutas" etc but does not include land under orchards or built up areas assessed to land revenue;