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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)In adding to or abating rent under this section, the Court shall add to or abate the rent to such an amount as it deems to be fair and equitable, and shall specify in its decree the date on and from which addition or abatement is to take effect.