Section 3(v) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997
(v)in sub-section (3D), for the word "appeal" appearing for the third time, the word "revision" shall be substituted;-(vi)after sub-section (4), the existing Explanation shall be numbered as Explanation I and at the end, the words "but shall not include a built-up area in the municipal area" shall be added: and(vii)after Explanation I, so numbered, the following Explanation II, shall be added, namely:
