Section 105 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
105. Total compensation payable by a tenant.
- The total [amount] [Substituted for the word 'compensation' by section 17 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] payable by a tenant shall be the [amount] [Substituted for tire words 'amount of compensation' by ibid.] determined under foregoing section together with the value of any building on the land and belonging to the landowner, as assessed by the Land Reforms Officer:[Provided that the amount so determined shall not exceed 50% of the market price of such building and structure]. [The proviso inserted by ibid.]
