Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(18) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (18)"tenancy" means a parcel of land held by a tenant of a land owner under one lease or one set of conditions; and
