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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(17)(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(c)[***] [Clause (c) i.e., 'a person who takes from the State Government a lease of unoccupied land for the purpose sub-letting it' deleted by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]