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

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State of Himachal Pradesh - Subsection

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

(b)" sale" shall not include-

(i)a sale in execution of a decree for money or of an order of a Civil, Criminal or Revenue Court or of a Revenue Officer; and

(ii)the creation of an occupancy tenancy by a landlord, whether for consideration or otherwise;