Section 90 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
90. Nullity of certain entries in record-of-rights.
- An entry in any record-of-rights providing, -(a)that a landowner may prevent a tenant from making, or eject him for making, such improvement on his tenancy as he is entitled to make under this Act; or(b)that a tenant ejected from his tenancy shall not be entitled to compensation for improvements or for disturbance in any case in which he would under this Act be entitled to compensation therefor; or(c)that a landowner may eject a tenant otherwise than in accordance with the provision of this Act;shall be void to that extent.
