Section 22(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)whether the tenant has been allowed to hold additional land in consideration of an addition to his total rent or otherwise with the knowledge and consent of the landowner; and

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State of Himachal Pradesh - Subsection

Section 22(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972