The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 2006
Act No. 10 of 2007
HP085
Assented to by the president of India on 14th April, 2007. Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-seventh Year of the Republic of India, as follows:- 1. (1) This Act may be called the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act, 2006. (2) Save as otherwise provided in this Act, clause (a) of section 2 shall be deemed to have come into force on the 15th day of May, 2004. 2. In section 188 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972:- (a) In sub-section (2), in clause (g), for the words, signs and figures, "Himachal Pradesh State Housing Board, established under the Himachal Pradesh Housing Board Act, 1972", the words, signs and figures, "Himachal Pradesh Housing and Urban Development Authority, established under the Himachal Pradesh Housing and Urban Development Authority Act, 2004" shall be substituted; and
(b) In sub-section (3A) in clause (b), for the figures and word "90 days", the words "six months" shall be substituted.
