Section 29 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
29. Treatment of leases for period exceeding or equal to term of assessment of land revenue.
(1)Where a lease has been granted, or an agreement has been entered into by a landowner in respect of any land assessed to land revenue fixing for a period exceeding the terms for which the land revenue has been assessed, the rent or other sum payable in respect of the land under the lease or agreement and that term has expired, the lease or agreement shall be voidable. -(a)at the option of the landowner if the land revenue of the land has been enhanced and the person, to whom the lease has been granted or with whom the agreement has been entered into, refuses to pay such rent or other sum as a Revenue Court, on the suit of the landowner, determines to be fair and equitable and where the relation of landowner and tenant exists between the grantor and grantee of the lease, or between the person who entered into the agreement; and(b)at the option of the tenant if the land revenue of the land has been reduced and the landowner refuses to accept such rent as a Revenue Court, on the suit of the tenant determines to be fair and equitable.(2)Any agreement relating to the occupation, rent, profits or produce of any land which has been entered into for the term of the currency of and assessment shall, unless a contrary intention clearly appears in the agreement or the agreement is terminated by consent of parties or course of law, continue in force until a revised assessment takes effect.
