Section 10 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
10. Commutation of rent payable in kind.
(1)Where a tenant pays for a tenancy rent in kind or on the estimated value of portion of the crop or at rates varying with or fixed with reference to the nature of the crops grown or partly in one of those ways and partly in another the tenant may apply to have the rent commuted to a money rent.(2)The application shall be made to the Collector or to any other officer especially authorised in this behalf by the State Government.
