Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Himachal Pradesh - Subsection Section 21(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (4)An alteration of rent under this section shall not be deemed an enhancement or reduction of rent within the meaning of this Act.Alteration Of Rent On Alteration Of Area
