Section 22(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)In determining the area for which rent has been previously paid, the Court shall have regard to the following among other matters, namely :-(a)the origin and conditions of the tenant's occupancy, for instance, whether the rent was a rent in gross for the entire tenancy;(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(c)the length of time during which there has been no dispute as to rent or area.
