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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(2)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)direct that the tenant pay for the longer occupation of the land secured to him under sub-section (1) such rent as may be fair and equitable; or