Section 4(16) in The Himachal Pradesh Land Revenue Act, 1953
(16)"rent", "tenant", "landlord" and "tenancy" have the meanings, respectively, assigned to those words in the [Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953] [Substituted by section 147 (c) (of HP. Act 15 of 1953 for the words and figures Punjab Tenancy Act as applied to Himachal Pradesh'.];
