Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Himachal Pradesh - Subsection Section 65(c) in Himachal Pradesh Waqf Rules, 2016 (c)the rent that would have been realized if the premises had been let out; on rent for the period of encroachment to any other person;
