Section 19 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
19. Time for reduction to take effect.
(1)Unless the court decreeing a reduction of rent otherwise directs, the reduction shall take effect from the commencement of the agricultural year next following the date of the decree.(2)A court decreeing a reduction of rent shall specify in the decree the date on and from which the reduction is to take effect.Maximum Rents
