Section 36 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
36. Tenant's right to water.
- Save in proportion to a reduction in the tenancy, if any, a landowner shall not be competent to curtail or terminate the supply of canal, kuhl or use of well water enjoyed by a tenant immediately before the commencement of this Act, and a breach of this provision shall constitute a cognizable offence punishable with fine which may extend to one hundred rupees and shall be triable by a Nayaya Panchayat competent to hear criminal cases.Procedure On Ejectment
