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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)that he, where rent is payable in kind, has failed without sufficient cause to cultivate or arrange for cultivation of the land comprised in his tenancy in the manner or to the extent customary in the locality in which the land is situate;