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

State of Himachal Pradesh - Subsection

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

(c)the charges, if any, incurred by the landowner in respect of irrigation under the system of rent in kind.