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State of Himachal Pradesh - Section

Section 13 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

13. Collection of rents of undivided property.

- When two or more persons are landowners of a tenant in respect of the same tenancy, the tenant shall not be bound to pay part of the rent of his tenancy to one of those persons and part to another.Produce Rents