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 46] [Entire Act] State of Himachal Pradesh - Subsection Section 46(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (1)A tenant may at any time apply in writing to the landowner for permission to make improvements at his own expense on the land leased to him.
