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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(15) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(15)"rent" means whatever is payable to landowner in money or kind by a tenant on account of the use or occupation of land held by him; but shall not include the rendering of any personal service or labour;