Section 2(18) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(18)words and expressions-(a)not defined in this Act but defined in the Himachal Pradesh Land Revenue Act, 1954, or (6 of 1954).(b)not defined in this Act or in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) but defined in the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953, (15 of 1954) shall have the meaning assigned to them in the Act in which they are so defined.
