Section 21(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Where an addition referred to in sub-section (I) is a percentage fixed with the land revenue of the tenancy, or the whole or a share of the rates and cesses chargeable thereon, or both, the Revenue Officer shall in like manner from time-to-time alter the amount of the addition in proportion to any alteration of such land revenue or rates and cesses.
