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(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (d)any reduction or remission of rent or other advantage allowed to the tenant by the landowner in consideration of the improvement; and
