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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)at the option of the tenant if the land revenue of the land has been reduced and the landowner refuses to accept such rent as a Revenue Court, on the suit of the tenant determines to be fair and equitable.