Section 11(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)the average value of the rent actually received by the landowner during the preceding ten years or during any shorter period for which evidence may be available; and

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State of Himachal Pradesh - Subsection

Section 11(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972