Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Himachal Pradesh - Subsection Section 53(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (a)the amount by which the value or the produce of the tenancy or the value of that produce, is increased by the improvement;
