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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81(5) in The Himachal Pradesh Municipal Corporation Act, 1994

(5)For the purposes of this section a house shall be deemed to be productive of rent if let to a tenant who has a continuing right of occupation thereof, whether it is actually occupied by such tenant or not.