Section 91(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Nothing in clause (a) of sub-section (I) shall apply to an agreement by which a tenant binds himself to pay an enhanced rent not exceeding one-third of the produce in consideration of an improvement which has been, or is to be, made in respect of his tenancy by, or at the expense of his landowner, and to the benefit of which the tenant is not otherwise entitled.
