Section 21(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)The sum or sums determined under the forgoing sub-sections, together with any addition previously payable other than the addition referred to in sub-section (2), shall be the rent payable in respect of the tenancy until there is again an alteration of the land revenue thereof or of the rates and cesses chargeable thereon under this Act.
