Section 11(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)On the receipt of the application under section 10, the officer may determine the sum to be paid as money-rent and may order that the tenants shall in lieu of paying his rent in kind, or otherwise as aforesaid, pay the sum so determined as rent :Provided that the sum determined as money-rent shall in no case exceed the maximum limit for rent laid down in section 20.
