Section 29(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)at the option of the landowner if the land revenue of the land has been enhanced and the person, to whom the lease has been granted or with whom the agreement has been entered into, refuses to pay such rent or other sum as a Revenue Court, on the suit of the landowner, determines to be fair and equitable and where the relation of landowner and tenant exists between the grantor and grantee of the lease, or between the person who entered into the agreement; and

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State of Himachal Pradesh - Subsection

Section 29(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972