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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(4)Where the payment of rent has been suspended, the period during which the suspension has continued shall be excluded in the computation of the period of limitation prescribed for a suit for the recovery of the rent.