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 0] [Section 53] [Entire Act] State of Himachal Pradesh - Subsection Section 53(e) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (e)in the case of reclamation or of the conversion of unirrigated into irrigated land, the length of time during which the tenant has had the benefit of the improvement.
