Section 20(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)Notwithstanding anything contained in the Act or in any agreement or usage or any decree or order of a court the maximum rent payable by the tenant for any land held by him shall not exceed one-fourth of the crop of such land or of the value of such produce. The value of the crop or rent shall when necessary, be determined by the Collector in accordance with the rules, which may be framed by the Financial Commissioner:Provided that ghas, bhusa shall not be included in the produce.
