Section 22(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)be entitled to an abatement of rent in respect of any deficiency proved to exist in the area of his tenancy as compared with the area for which rent has been previously paid by him, unless it is proved that the deficiency is due to the loss of land which was added to the area of the tenancy by alluvion or otherwise, and that an addition has not been made to the rent in respect of the addition to the area.

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State of Himachal Pradesh - Subsection

Section 22(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972