Section 22(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

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State of Himachal Pradesh - Subsection

Section 22(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)be liable to pay additional rent for all land proved to be in excess of the area for which rent has been previously paid by him, unless it is proved that the excess is due to the addition to his tenancy of land which, having previously belonged to the tenancy was lost by diluvion or otherwise without any reduction of the rent being made; and

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State of Himachal Pradesh - Subsection

Section 22(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972