Section 21 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
21. Adjustment of rents expressed in terms of the land revenue.
(1)Where the rent of a tenancy in the whole or a share of the land revenue thereof, with or without an addition in money or kind, and the land revenue of the holding in which the tenancy is situate, is altered, a Revenue Officer having authority under the Punjab Land Revenue Act, 1887 (17 of 1887) or the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) to determine the land revenue payable in respect of the several holdings comprised in the estate in which the tenancy is situate, shall determine also the amount of the land revenue of the tenancy, or the proportionate share thereof, payable by the tenant as rent.(2)Where an addition referred to in sub-section (I) is a percentage fixed with the land revenue of the tenancy, or the whole or a share of the rates and cesses chargeable thereon, or both, the Revenue Officer shall in like manner from time-to-time alter the amount of the addition in proportion to any alteration of such land revenue or rates and cesses.(3)The sum or sums determined under the forgoing sub-sections, together with any addition previously payable other than the addition referred to in sub-section (2), shall be the rent payable in respect of the tenancy until there is again an alteration of the land revenue thereof or of the rates and cesses chargeable thereon under this Act.(4)An alteration of rent under this section shall not be deemed an enhancement or reduction of rent within the meaning of this Act.Alteration Of Rent On Alteration Of Area
