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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)Unless the court decreeing a reduction of rent otherwise directs, the reduction shall take effect from the commencement of the agricultural year next following the date of the decree.